VALLI Vs. B V RANGARAJ

JUDGEMENT

(1.) Inveighing the order dated 30.9.2009 passed in R.C.A. No. 3 of 2006 by the Appellate Authority (Sub Court), Bhavani confirming the order dated 3.1.2006 passed in R.C.O.P. No. 2 of 005 by the Rent Controller (Principal District Munsif, Court), Bhavani, this civil revision petition is focussed.

(2.) Niggard and bereft of unnecessary details, the necessary and germane facts for the disposal of this revision would run thus: (i) The respondent, being the landlord, filed the R.C.O.P. No. 2 of 005 under Section 14(i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, for demolition and reconstruction of the building concerned. The matter was contested by the revision petitioner/tenant herein. (ii) Ultimately, the Rent Controller ordered eviction, as against which, the appeal filed by the tenant was dismissed.

(3.) Being aggrieved by and dissatisfied with the order of both the Courts below, this revision has been filed setting out various grounds, which could precisely and pithily be set out thus: