P.M.MOHAMED MYDEEN Vs. SAHUL HAMEED

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the fair and decreetal order dated 31.03.2011 made in R.C.A.No.5 of 2010 on the file of the Rent Control Appellate Authority, Principal Sub Court, Tenkasi, reversing the fair and decreetal order dated 23.04.2010 made in R.C.O.P.No.13 of 2006 on the file of the Rent Controller, Principal District Munsif, Tenkasi.

(2.) HEARD both sides.

(3.) THE epitome and the long and short of the germane facts absolutely necessary for the disposal of the Civil Revision Petition would run thus: