B.KUMARASWAMY Vs. A.PAULDURAI

JUDGEMENT

(1.) Challenging the orders passed in the eviction petition in RCOP. No.1309 of 2011 dated 24.10.2013 by the learned XIV Judge, Court of Small Causes, Chennai/Rent Controller, which was confirmed by the learned VII Judge, Court of Small Causes, Chennai/Rent Control Appellate Authority in RCA.No.682 of 2013 dated 24.02.2015, the present Civil Revision Petition has been filed.

(2.) Heard Mr. Perumbulavil Radhakrishnan, learned counsel for the petitioner and Mr.L.Rajasekar, learned counsel appearing on behalf of the respondents.

(3.) The brief facts of the case are as follows:-