M NAVAMANI Vs. A S A ARUMUGHAM

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed by the tenant against the judgment and decree dated 20.3.2001 and made in R.C.A. No.38 of 1996 on the file of the learned Rent Control Appellate Authority Sub Judge, Virudhunagar.

(2.) THE facts that are necessary for the disposal of this Civil Revision Petition are as follows:

(3.) THE Apex Court in Shri Balaganesan Metals v. M.N.Shanmugham Chetty and others Shri Balaganesan Metals v. M.N.Shanmugham Chetty and others (2002) 2 MLJ 314 at 317 (1989)1 MLJ. (S.C.) 4: A.I.R. 1987 S.C. 1668 has, held as follows: