VENKATESWARA VARUKADALAI MILLS Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) THE first respondent-tenant in R.C.O.P.No.25 of 1981 on the file of the Controller (District Munsif), Tiruppur is the petitioner in this civil revision petition petitioner in the said R.C.O.P. is the respondent in this civil revision petition. For the convenience the parties are referred to in this order as per the nomenclature given to in the R.C.O.P.

(2.) THE petitioner filed an application for eviction against the first respondent-

(3.) THE Rent Controller, on a consideration of the entire evidence on record, found that the respondents sublet the petition mentioned premises to M/s.Ambika Traders and consequently passed an order of eviction against the respondents. THE rent controller found that the respondents have not committed any acts of waste.