MUTHURAMALINGAM Vs. RAJU

JUDGEMENT

(1.) This Civil Revision Petition is focussed to get set aside the order passed in R.C.O.P. No. 15 of 2003 dated 30.03.2004 on the file of the Rent Controller (District Munsif Court), Uthamapalayam, as confirmed in R.C.A. No. 14 of 2004 on the file of the Rent Control Appellate Authority (Sub Court), Uthamapalayam, dated 25.08.2005. The parties are referred to hereunder as landlords and tenant.

(2.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition, would run thus:

(3.) Challenging and impugning the orders of both the Courts below, in ordering eviction on the ground of wilful default, the tenant preferred this Civil Revision Petition on various grounds.