A.K.PADMANABHAN Vs. SIVASUBRAMANIAM

JUDGEMENT

(1.) CHALLENGING the fair and decretal Order, dated 28.8.2012 and made in R.C.A.No.2 of 2010 on the file of the learned Rent Control Appellate Authority (Subordinate Judge 's Court) at Tiruchengode, confirming the fair and decretal Order, dated 8.2.2010 in R.C.O.P.No.1 of 2009 on the file of the learned Rent Controller (District Munsif) at Tiruchengode, the Petitioner, who is the Appellant in R.C.A.No.2 of 2010, has approached this Court with this memorandum of this Civil Revision.

(2.) THE facts, which are absolutely necessary for the disposal of this Revision are as under:

(3.) SINCE the Respondent/Landlord had been threatening the Revision Petitioner, he had lodged a Complaint against the Respondent/Landlord before the Tiruchengode Town Police Station and only for the purpose of wreaking vengeance, the present Petition has been filed against the Revision Petitioner.