MALLIKA Vs. PUSHPAVALLI

JUDGEMENT

(1.) The present Civil Revision Petition has been filed by the Petitioners under Sec. 25 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, against the Judgment and Decree in R.C.A. No.4 of 2017, dtd. 14/2/2019 on the file of the learned Principal Sub-ordinate Judge, Kumbakonam as Rent Controller Appellate Authority, reversing the Judgment and Decree in R.C.O.P. No.20 of 2005, dtd. 20/12/2016 on the file of the Principal District Munsif Court, Kumbakonamas Rent Controller.

(2.) The Revision Petitioners are the Landlord/Petitioners, and the Respondents herein are the Tenants/Respondents before the Rent Control Tribunal.

(3.) For the sake of convenience, the parties will be referred to as per the litigative status before the Rent Control Tribunal.