BHOJRAJ Vs. MUNIRAJU

JUDGEMENT

(1.) Heard Sri. Ramesh Kumar R.V., learned counsel for the petitioner and Sri. Bhuvan K.P. learned counsel for the respondent.

(2.) Respondent in HRC No.43/2018 is the revision petitioner. He has challenged the Order of eviction passed in HRC No.43/2018 dtd. 19/8/2024, whereby he was supposed to vacate and handover the petition property within four months from 19/8/2024. Respondent was also directed to pay a sum of Rs.3,500.00 to the petitioner towards arrears of rent.

(3.) Facts in the nutshell which are utmost necessary for disposal of the present appeal are as under: