D PREMA JHANSI RANI Vs. N SRIVIJAYAN

JUDGEMENT

(1.) Inveighing the judgment dated 8.4.2011 passed by the Sub-Court, Bhavani in R.C.A. No. 1 of 2010 confirming the order dated 30.10.2010 passed by the Rent Controller-Principal District Munsif Court, Bhavani, in R.C.O.P. No. 1 of 2008, this Civil Revision Petition is focused. Heard both sides.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the Rent Controller.

(3.) A thumbnail sketch of the germane facts absolutely necessary and germane for the disposal of this Revision Petition would run thus: