P. SUBBURAMAN AND ORS. Vs. RATHINAMBAL

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order of learned Rent Control Appellate Authority/Subordinate Judge, Devakottai, in R.C.A.No.5 of 2017, dated 03.08.2018, confirming the fair and decreetal order, dated 22.09.2017 in R.C.O.P.No.25 of 2013 on the file of the Rent Controller/Principal District Munsif-cum-Judicial Magistrate Court, Karaikudi.

(2.) Brief facts that are necessary for the disposal of this Civil Revision Petition are as follows:

(3.) The revision petitioners are the tenants in respect of a premises owned by the respondent. The respondent herein filed a petition in R.C.O.P.No.25 of 2013 before the Rent Controller/Principal District Munsif-cum-Judicial Magistrate Court, Karaikudi, for evicting the tenants/revision petitioners on the ground of wilful default. Though the eviction petition was contested by the revision petitioners, the Rent Controller as well as the Rent Control Appellate Authority concurrently held that the revision petitioners have committed wilful default in payment of rent and that therefore, they are liable to be evicted. Aggrieved by the concurrent orders of eviction passed by the Rent Controller and the Rent Control Appellate Authority, the above revision has been preferred by the tenants.