JAGAL PRIYA MEDICALS Vs. MANGAMMAL

JUDGEMENT

(1.) Animadverting upon the order dated 28.4.2010 passed by the Rent Control Appellate Authority(VII Small Causes Court) Chennai, in R.C.A. No. 617 of 2005 in confirming the order dated 27.1.2005 passed by the XIII Judge, Court of Small Causes, Chennai, in RCOP No. 772 of 2002, this civil revision petition is focussed by the tenant.

(2.) Broadly but briefly, narratively but precisely the relevant facts absolutely necessary and germane for the disposal of this revision petition would run thus:

(3.) Placing reliance on the grounds of revision, the learned Counsel for the revision petitioner/tenant would develop his arguments, which could tersely and briefly be set out thus: