K S R SRIRANGARAJA Vs. PONNIAH THEVAR

JUDGEMENT

(1.) LANDLORDS in R.C.O.P.No.13 of 1988 on the file of Rent Controller (District Munsif), Srivlliputhur, are the revision petitioners.

(2.) EVICTION petition was filed by petitioners on the ground that the respondent had defaulted in payment of rent from Karthigai 1979 and also on the ground that the tenant has denied the title of the landlords without any bona fide.

(3.) IT is against the said order, landlords are preferred this revision.