M. PREMA Vs. LAKSHMI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the judgment and decree dated 26.08.2011 passed in R.C.A.No.12 of 2011 on the file of the Rent Control Appellate Authority (Principal Sub Court), Tirunelveli, in confirming the judgment and decree dated 22.11.2010 passed in R.C.O.P.No.105 of 2006 on the file of the Rent Controller (Principal District Munsif Court), Tirunelveli.

(2.) HEARD both sides.

(3.) CHALLENGING and impugning the orders of both the fora below, this Civil Revision Petition has been filed on various grounds.