V BALAKRISHNAN Vs. R SAI KUMARI

JUDGEMENT

(1.) This revision is directed against the order passed by the learned Rent Control Appellate Authority in RCA.No.590 of 2009 dated 22.07.2010 in confirming the order and decreetal order passed by the Executing Court made in E.A.No.135 of 2009 in E.P.No.225 of 2009 in RCOP.No.788 of 2006 dated 03.12.2009. The Revision Petitioner was the respondent / third party before the Executing Court and the respondent was the petitioner / landlady.

(2.) The brief facts of the case of the petitioner / landlady before the lower court would be as follows:-

(3.) The brief facts of the case of the respondent / third party in the counter affidavit would be as follows:-