P. S. KHALEEL Vs. N. HANSARDEEN

JUDGEMENT

(1.) This Civil Revision Petition has been filed, to set aside the fair and final order dated 22.12.2015 made in IA.No.3 of 2013 in RCA.No.9 of 2012, by the Rent Control Appellate Authority cum Subordinate Judge, Nilgiris, Udhagamandalam.

(2.) The facts of the case, in a nutshell, are that the tenant is the Petitioner and the landlord is the Respondent. RCOP.No.37 Plaintiff 2007 was filed for eviction on the ground of wilful default and own use and occupation and the RCOP was allowed 5.3.2012. As against the same, RCA.No.9 of 2012 was filed by the tenant. The said appeal was dismissed for non prosecution on 05.12.2012. The present IA was filed to restore the RCA. Since the said IA was dismissed by the impugned order, this Civil Revision Petition has been filed.

(3.) This court heard the learned counsel for the Petitioner and also carefully perused the materials placed on record.