U. SHAHUL HAMEED Vs. RAJAGOPAL

JUDGEMENT

(1.) The revision petitioner/tenant filed this Civil Revision Petition against the judgment and decree made in R.C.A.No.32 of 2006, wherein, the order and decretal order passed in R.C.O.P.No.65 of 2003 were reversed.

(2.) For the sake convenience, the tenant is referred as revision petitioner and the landlord is referred as respondent herein.

(3.) The respondent herein/landlord filed R.C.O.P.No.65 of 2003 for eviction under Section 10(2) (i) and 10(2)(vii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 18 of 1980.