R THANGARAJU Vs. S MUTHUSWAMY

JUDGEMENT

(1.) HEARD both sides.

(2.) THE landlord is the revision petitioner. THE eviction petition was filed by the landlord on the ground of wilful default in the payment of rent and on the ground of wilful denial of title of the landlord.

(3.) MR.M.V.Krishnan, the learned counsel appearing for the revision petitioner, submitted that the learned Rent Control Appellate Authority having given a finding that the tenant has not proved the oral gift and the construction of the house by the tenant's predecessor in-title ,ought to have held that the revision petitioner is the landlord and the deceased first respondent in this civil revision petition, was the tenant having regard to the Exs.P5 to 14, 18 and 19, the house tax receipts in the name of the revision petitioner.