JAYARAMAN Vs. JOSEPH POUVATCHY

JUDGEMENT

(1.) THE petitioners/tenants have preferred the above revision against the order of eviction dated 27.9.2001 made in R.C.A.No.32 of 2001, on the file of the learned Rent Control Appellate Authority, Pondicherry, evicting the petitioners/tenants from the petition premises, namely, Door No.429, old No.207, Bharathi Street, Pondicherry.

(2.) THE respondent/landlord initiated the eviction proceedings against the revision petitioners/tenants on two grounds, namely, (i) denial of title and (ii) wilful default in payment of rent from February, 1995.

(3.) HENCE, finding no merits, the civil revision petition is dismissed. No costs. Consequently, C.M.P.No.21045 of 2001 is also dismissed.