G.R.SANKARLAL Vs. S.KAMARAJ

JUDGEMENT

(1.) The Civil Revision Petition has been filed to set aside the Fair and Decreetal order, dtd. 9/10/2018 passed by the learned Additional District Munsif Cum Rent Controller, Madurai Town, in R.C.O.P.No.63 of 2016 which was confirmed by the Appellate Court, in R.C.A.No.8 of 2019, vide order, dtd. 20/2/2020.

(2.) The petitioner/landlord has filed an appeal in R.C.A.No.8 of 2019 on the file of the learned Rent Control Appellate Authority/Principal Subordinate Judge, Madurai, against the order, dtd. 9/10/2018 in R.C.O.P.No.63 of 2016 passed by the learned Additional Rent Controller/Additional District Munsif, Madurai Town. The said R.C.A.No.8 of 2019 was dismissed on 20/2/2020. Aggrieved over the same, the the revision petitioner is before this Court.

(3.) Heard Mr.T.R.Subramanian, learned counsel appearing for the revision petitioner and Mr.Ananth C.Rajesh, learned counsel appearing for the respondent. Perused the material documents available on record.