NAGAMMAL Vs. BOOMI

JUDGEMENT

(1.) THE landlady is the revision petitioner. THE landlady, who succeeded before the Rent Controller, but lost before the Appellate Authority, has filed this revision petition.

(2.) THE case of the petitioner in the R.C.O.P. is as follows:

(3.) IT is admitted that the father of the respondents was the original tenant under the petitioner on a monthly rent of Rs.12 and that after his death, the respondents became the tenants of the property. But it is contended by the first respondent that the second respondent, his brother, is not residing in the petition mentioned property and that he was residing elsewhere. The second respondent died during the pendency of this revision. As he was not residing in the petition mentioned property, he was given up and his L.Rs. were not impleaded.