GUNALAN Vs. S MURUGAMANICKAM

JUDGEMENT

(1.) Inveighing the order dated 11.2.2008 passed by the Principal Subordinate Judge, (Appellate Authority), Salem, in R.C.A. No. 9 of 2007 confirming the order of eviction dated 9.1.2007 passed by the First Additional District Munsif (Rent Controller), Salem, in R.C.O.P. No. 65 of 2005, this civil revision petition is focused. A recapitulation and resume of the germane facts absolutely necessary for the disposal of this revision would run thus:

(2.) Being aggrieved by and dissatisfied with the order and judgment of the Rent Controller as well as the Rent Control Appellate Authority, this revision has been focused on various grounds.

(3.) The learned counsel for the revision petitioner, by placing reliance on the grounds of revision, would develop his arguments thus: