P SHANMUGAIAH Vs. V BALAMANI

JUDGEMENT

(1.) THE revision petition is directed against the order passed in R.C.A.No.18 of 1989 on the file of Appellate Authority (Subordinate Judge), Srivilliputhur confirming the order passed in R.C.O.P.No.8 of 1988 on the file of Rent Controller (District Munsif), Sattur.

(2.) SHORT facts are: The respondent filed RC.O.P.No.8 of 1988 against the petitioner for eviction on the ground of wilful default and requirement for demolition and reconstruction. The allegations in it are briefly as follows:

(3.) AFTER elaborate enquiry, the learned District Munsif had found that there are willful default in payment of rent and that the requirement for demolition and reconstruction was bona fide and had ordered eviction. Aggrieved by the said order, the respondent in the trial court filed appeal in R.C.A.No.8 of 1988 and having failed there, has come forward with this revision.