M.RAJARATHINAM Vs. J.BABU SHANTHI

JUDGEMENT

(1.) Compendiously and concisely, the germane facts which are absolutely necessary for the disposal of this Civil Revision Petition would run thus:

(2.) Up went the enquiry, during which on the landlady's side, she examined herself as P.W. 1 and one Jayasekar was examined as P.W. 2 and documents Exs. P1 to P17 were marked. On the side of the tenant, he examined himself as R.W. 1 and documents Exs. R1 to R7 were marked. Court documents Exs. C1 to C4 were also marked.

(3.) Ultimately, the Lower Court rejected the ground of owner's occupation, but allowed the R.C.O.P., on the grounds of wilful default and for demolition and reconstruction. Being aggrieved over the same, the R.C.A. No. 3 of 2008 was filed for nothing but to be dismissed. Challenging and impugning the order passed in the R.C.A., the present Civil Revision Petition is focussed on various grounds.