PROP G SAMPATH Vs. P CHANDRA

JUDGEMENT

(1.) Inveighing the judgment and decree dated 13.02.2007 passed by the learned Principal Subordinate Judge, Chengalpattu in RCA No.27 of 2005 confirming the order and decree dated 24.03.2005 passed by the learned District Munsif, Alandur in RCOP No.45 of 2002, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) Niggard and bereft of details the relevant facts absolutely necessary and germane for the disposal of this civil revision petition would run thus: The respondents/landlords filed RCOP No.45 of 2002 as against the tenant for evicting him on the ground of additional accommodation by invoking Section 10(3)(c ) of the Tamil Nadu Buildings (Lease & Rent Control) Act. The tenant filed the counter. During enquiry on the side of the landlords, one Suresh was examined as PW1 and Exs.P1 to P9 were marked. On the side of the respondent/tenant RW1 was examined and Exhibits Ex.R1 to R5 were marked. Ultimately, the Rent controller ordered eviction.