RAJU Vs. JAWAHAR HASAN

JUDGEMENT

(1.) This Civil Revision Petition is focussed to get set aside the order dated 1.7.2005 passed in R.C.A. No. 6 of 2004 on the file of the Subordinate Court, Uthamapalayam (Appellate Tribunal), confirming the order dated 17.9.2003 passed in R.C.O.P. No. 2 of 2003 on the file of the District Munsif Court (Rent Controller), Uthamapalayam. The parties are referred to hereunder as landlords and tenant.

(2.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition, would run thus:

(3.) As such, against the concurrent findings, the landlords filed this Civil Revision Petition challenging and impugning the orders of both the Courts below on various grounds.