T.S.GOVINDARAJAN Vs. RAMESH

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 10.02.2000 passed in R.C.A.No.44/95 and dated 10.02.2000 by the Principal Sub Judge-Cum-Rent Controller Appellate Authority, Trichy in confirming the judgment and decree passed in R.C.O.P.No.307/88, dated 05.09.1995, by the II Additional District Judge-Cum-Rent Controller.

(2.) HEARD the learned Counsel for the revision petitioner. Despite printing the name of the respondents, no one appeared.

(3.) THE learned Counsel for the revision petitioners placing reliance on the grounds of the revision petition, would submit that both the Courts below miserably failed to appreciate the true facts and that they filed R.C.O.P. under Section 10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent) Control Act for eviction of the tenant on the ground of own use and occupation.