M VAJRAVELU Vs. V BALASUNDARAM

JUDGEMENT

(1.) The Civil Revision petitioner/Respondent/Tenant has projected the civil revision petition as against the order dated 20.7.2006 in R.C.A.No.44 of 2006 passed by the Rent Control Appellte Authority.

(2.) The Learned Appellate Authority, viz., The II Additional Subordinate Judge, Coimbatore while passing orders in R.C.A.No.44 of 2006 on 20.7.2006 had among other things opined that "The Respondent/Landlord had proved that the Revision petitioner was a sub-tenant under the Respondent's father Venkitasamy and he was residing in the house on payment of rent and that he had also not duly paid the rent to the Respondent/Landlord and his family members and thereby committed wilful default" and consequently allowed the appeal.

(3.) Being aggrieved against the order of eviction dated 20.7.2006 passed by the Rent Control Appellate Authority viz., the II Additional Subordinate Judge, Coimbatore, in R.C.A.No.44 of 2006, the petitioner/Tenant has filed this revision before this court.