VILASINI Vs. SUBRAN

JUDGEMENT

(1.) THE judgment rendered by the Rent Control Appellate Authority is under challenge in this revision petition, at the instance of the land lord.

(2.) WE heard, learned counsel for the petitioner Sri.G.Sreekumar and learned counsel for the respondents Sri.K.Ramachandran.

(3.) LEARNED counsel for the petitioner Sri.Sreekumar submitted by relying upon the judgment of the Apex Court in Suhrid Singh @ Sardool Singh v. Randhir Singh and Others (C.A.No.2811, 2812, 2813 of 2010) that the tenant cannot deny the title without seeking for cancellation of the document or seeking a declaration.