SNEHALATEHA ELANGOVAN Vs. S SHANMUGAM

JUDGEMENT

(1.) This civil revision petition is filed seeking a direction to the VII Small Causes Court(Rent Control Appellate Authority) Chennai to dispose of the RCA No.138 of 2010 on merits, within a time frame.

(2.) The short facts absolutely necessary for the disposal of this revision petition would run thus:

(3.) The grievance of the revision petitioner/landlady is that both the RCAs were argued by her, however, the respondent/tenant is taking time.