M.VENKATACHALAM Vs. P.REVATHI

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the judgment and decree dated 27.04.2019 made in R.C.A.No.12 of 2018 on the file of the Rent Control Appellate Authority cum Principal Subordinate Judge, Erode, confirming the fair and decreetal order dated 10.09.2018 made in R.C.O.P.No.1 of 2017 on the file of the Rent Controller, Principal District Munsif Court, Erode

(2.) The petitioner is the tenant and the respondent is the landlord.

(3.) The respondent/landlord filed R.C.O.P.No.1 of 2017 against the petitioner/tenant for eviction on the ground of willful default on payment of Rent and Act of waste.