VAIRAMANI Vs. LAKSHMI

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order passed in R.C.A.No.1 of 2000 on the file of the Principal Subordinate Judge (Rent Control Appellate Authority), Dindigul, dated 27.03.2008, confirming the order, dated 13.12.1999 in R.C.O.P.No.18 of 1996 on the file of the Principal District Munsif (Rent Controller), Dindigul.

(2.) The revision petitioners herein are the landlords. Respondent herein is the tenant. The revision petitioners' father, viz., Ramamoorthy filed a petition in R.C.O.P.No.18 of 1996 before the Principal District Munsif (Rent Controller), Dindigul, for a prayer of eviction. The Rent Controller dismissed that petition. Against which, the revision petitioners' father preferred an Appeal before the Rent Control Appellate Authority in R.C.A.No.1 of 2000. That appeal was dismissed by the Rent Control Appellate Authority. Against which, the petitioners preferred this Civil Revision Petition.

(3.) Brief substance of the petition in R.C.O.P.No.18 of 1996 is as follows: