MANIKANDAN Vs. S.DHANALAKSHMI

JUDGEMENT

(1.) Challenging the fair and final order passed in R.C.A.No.2 of 2015 on the file of the learned Rent Control Appellate Authority (Principal District Judge), Puducherry, confirming the order passed in R.C.O.P.No.11 of 2009 on the file of the learned Rent Controller-I (Principal District Munsiff), Puducherry, the tenant has filed the Civil Revision Petition.

(2.) The revision petitioner is the 'tenant' and the respondent is the 'landlady'. For convenience sake the rank of the parties to this revision will be maintained as 'tenant' and 'landlady'.

(3.) The case of the landlady before the lower court in the petition filed by her would be as follows: