MADANCHAND BARADIYA, PROPRIETOR, ETHINIC JEWELS Vs. U.PUSHPARAJ

JUDGEMENT

(1.) Heard the learned counsel for the Caveator.

(2.) The tenant is the revision petitioner herein.

(3.) The landlord/respondent has filed R.C.O.P.No.191 of 2013 for eviction of the tenant on the ground of owner's occupation. Along with the said application he also filed another R.C.O.P.No.210 of 2013 for fixation of fair rent and another R.C.O.P.No.1786 of 2013 for eviction on the ground of subletting. All the 3 cases were taken together and orders have been passed on 06.01.2017 whereby eviction on the ground of subletting was negatived. While eviction on the ground of owner's occupation was allowed and fair rent has been fixed.