A SARAVANAN Vs. NALLLAIYA ASARI

JUDGEMENT

(1.) Animadverting upon the order dated 22.11.2007 passed by the Appellate Authority-Principal Sub Judge, Salem, in R.C.A.No.7 of 2003 confirming the order dated 20.11.2002 passed by the Rent Controller-I Additional District Munsif, Salem, in R.C.O.P.No.22 of 1995, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) Compendiously and concisely the relevant facts necessary and germane for the disposal of this revision petition would run thus: