VIJAYA Vs. S.INDIRA

JUDGEMENT

(1.) THIS Civil Revision Petition is focussed to get set aside the order dated 24.09.2004 passed in R.C.A.No.28 of 2003 on the file of the Rent Control Appellate Authority (Principal Sub Judge), Tirunelveli, confirming the order and decreetal order dated 09.04.2003 passed in R.C.O.P.No.107 of 2001 on the file of the Rent Controller (Principal District Munsif), Tirunelveli.

(2.) THE petitioner namely Vijaya and the respondent namely S.Indira, are referred to as tenant and landlady respectively.

(3.) CHALLENGING and impugning the orders of both the Fora below relating to the order of eviction based on the ground of denial of title, the tenant preferred this Civil Revision Petition on various grounds.