NATIONAL INSURANCE CO LTD Vs. P KARUNAMBIGAI

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 04.04.2012 passed in RCA No.1 of 2011, by the learned Principal Subordinate Judge, Rent Control Appellate Authority, Erode confirming the order dated 03.12.2010 passed in RCOP No.7 of 2007 by the Rent Controller, Principal District Munsif, Erode, this civil revision petition is focussed.

(2.) A summation and summarisation of the germane facts absolutely necessary for the disposal of this revision would run thus:

(3.) ULTIMATELY the Rent Controller ordered eviction, as against which the tenant preferred appeal for nothing but to be dismissed by the appellate Court, confirming the judgment of the trial Court.