SPECIAL OFFICER CHENNAI Vs. M V M CHELLAMUTHU

JUDGEMENT

(1.) HEARD both sides.

(2.) THE tenants are the revision petitioners. THE landlord filed RCOP No.3 of 1995, on the file of the Principal Rent Controller, Dindigul, for eviction on the ground of wilful default in the payment of rent and for owners occupation under section 10(3)(a)(iii) of the Act.

(3.) THE learned Rent Controller, dismissed the petition on both the grounds and against the order of dismissal, the landlord filed appeal in RCA No.6 of 2001 and the learned Rent Control Appellate Authority, accepted the contention of the landlord and ordered eviction. Aggrieved by the same, this civil revision petition is filed by the tenants.