A K PADMANABHAN Vs. SIVASUBRAMANIAM

JUDGEMENT

(1.) CHALLENGING the fair and decretal order, dated 28 -8 -2012 and made in R. C. A. No.2 of 2010 on the file of the learned Rent Control Appellate Authority (Subordinate Judge 's Court) at Tiruchengode, confirming the fair and decretal order, dated 8 -2 -2010 in R. C. O. P. No.1 of 2009 on the file of the learned Rent Controller (District Mutisif) at Tiruchengode, the petitioner, who is the appellant in R. C. A. No.2 of 2010, has approached this Court with this memorandum of this Civil revision.

(2.) THE facts, which are absolutely necessary for the disposal of this revision are as under : -

(3.) ON the other hand, the respondent, against whom the above said petition had been filed, has filed a counter before the Rent Controller, wherein he has stated that he had entered into tenancy only through the father of the petitioner/landlord and that he had paid an advance of Rs. 1,00,000/ - at the time of his occupation. The petitioner 's father did not issue any receipt for the advance amount. Since there is some misunderstanding between the respondent and his father in respect of the marriage of the respondent, the respondent/landlord has been trying to evict the revision petitioner by force without due process of law.