C JEBARAJ MANI Vs. RAJKUMAR GNANAMUTHU

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the Judgment and Decree, dated 20.09.2013, passed in R.C.A.No.5 of 2013 by the learned Rent Control Appellate Authority (Principal Sub-Court), Tirunelveli, by confirming the Judgment and Decree, dated 06.12.2012, passed in R.C.O.P.No.18 of 2011 by the First Additional Rent Controller (I Additional District Munsif Court), Tirunelveli.

(2.) The petitioner is the tenant, whereas the respondent is the landlord. The respondent/landlord filed R.C.O.P.No.18 of 2011 on the file of I Additional Rent Controller (I Additional District Munsif Court), Tirunelveli, for eviction under Section 10 (3) (a) (iii) of the Tamil Nadu Buildings (Lease and Rent Control), Act 1960 [hereinafter referred to as "the Act"] on the ground of additional accommodation.

(3.) The learned Rent Controller allowed the R.C.O.P., ordering eviction of the petitioner. Against the order of eviction, the petitioner has filed R.C.A.No.5 of 2013 on the file of learned Rent Control Appellate Authority (Principal Sub-Court), Tirunelveli. The learned Rent Control Appellate Authority, dismissed the R.C.A. on 20.09.2013, confirming the order of the learned Rent Controller. As against the orders of the Courts below, the petitioner has filed the present civil revision petition.