B A RAJAN ALIAS B ANTONY RAJ Vs. RAJAPALAYAM BHOOPALAPATTI VISHWABRAMHA KULATHAVARKALIN URAVINMURAI POTHUNALA FUND

JUDGEMENT

(1.) TENANT in R. C. O. P. No. 18 of 1995, on the file of Rent controller (Principal District Munsif, Srivilliputtur, is the revision petitioner. Eviction was sought on various grounds against the revision petitioner. Rent Controller dismissed the petition on the ground that the landlord and tenant relationship has not been proved. But, when the matter was taken in appeal, in R. C. A. No. 8 of 1997, on the file of Appellate Authority ( Sub Court. Srivilliputtur), it came to a different conclusion. It held that as between the parties, there is landlord and tenant relationship, and grounds of eviction have been proved. The decision of the appellate Authority is challenged in this revision.

(2.) I do not want to go into the grounds of eviction since the argument centres round a narrow compass, namely, landlord and tenant relationship between the parties. Once it is found that there is landlord and tenant relationship, it is admitted that ground of eviction has been made out.

(3.) AGGRIEVED by the order, landlord filed R. C. A. No. 8 of 1997, on the file of Appellate Authority (Sub Court, Srivilliputtur ). Before the Appellate Authority, additional evidence as also let in. Appellate authority, after considering the evidence already on record, came to the conclusion that the tenant, petitioner herein, has admitted that he is a tenant under the respondent herein and that such an inference is fortified by the additional evidence let in.