ALLAHABAD BANK Vs. E THEIVANAI

JUDGEMENT

(1.) 1. Tenant in R.C.O.P.No.267 of 1992 on the file of Rent Controller, Coimbatore, is the revision petitioner.

(2.) PARTIES herein will be referred to as landlord and tenant for the sake of convenience.

(3.) TENANT preferred R.C.A.No.81 of 1996 on the file of Rent Control Appellate Authority/Subordinate Judge, Coimbatore. The Appellate Authority after reappreciation of evidence, confirmed the eviction order of the Rent Controller. Appellate Authority also gave 2 months time to surrender vacant possession.