S J S FERNANDES Vs. V RANGANAYAKULU CHETTY

JUDGEMENT

(1.) This is an application for review of the order passed by me in C. R. P. No. 85 of 1952, dated 23-1-1952.

(2.) The short facts are: The petitioner Sri S.J.S. Fernandez is a tenant and the respondent Sri V. Ranganayakulu Chetti is the landlord in regard to premises No. 3 Singanna Naicken Street, G. T. Madras. The landlord filed a petition for eviction of the petitioner on the ground of sub-letting. The Rent Controller found the allegation proved and ordered eviction. The Appellate Court upheld the order. There was a revision petition to the High Court and after hearing the learned advocate for the petitioner, I dismissed the revision petition on the foot that there were no grounds to interfere in revision. This review application has been filed on grounds which have been made to fall under Order 47, Rule 1, Civil P. C.

(3.) The short point for determination is whether this application for review lies.