P. BALAKRISHNA Vs. M. MANDINI

JUDGEMENT

(1.) This Revision petition has been filed by the tenant questioning the order dated 05.09.2017 passed by the Rent Control Appellate Authority/Principal Sub Court, Chengalpattu in R.C.A. No. 6 of 2015, confirming the order dated 01.10.2015 passed by the Rent Controller/District Munsif, Chengalpattu in M.P.No. 3 of 2015 in R.C.O.P. No. 8 of 2014.

(2.) The said Rent Control Petition had been filed by the landlord seeking eviction on the grounds of willful default in the payment of rent and requiremtn of the building for demolition and reconstruction.

(3.) For the sake of convenience, the parties shall be referred as landlord and tenant. The tenant is the Revision Petitioner.