HEMALATHA DOLIA Vs. RAJAMMAL

JUDGEMENT

(1.) THIS revision has been filed by the petitioner against the judgment and decree passed in R.C.A.No.984 of 2002 by the Rent Control Appellate Authority dated 17.01.2006 in passing order of eviction on the ground of wilful default by setting aside the order of dismissal of the R.C.O.P.No.2375 of 1998 dated 17.09.2002.

(2.) THE petitioner is the tenant and the respondent is the landlady. For convenience sake the rank of the parties to this revision will be maintained as tenant and landlady.

(3.) THE contentions raised by the respondent/tenant before the Rent Controller would be thus: