MURUGESAN MUTHIRIAR Vs. SARASWATHI AMMAL

JUDGEMENT

(1.) THIS Civil Revision Petition arises out of the order dated 14. 03. 1997 passed by the Appellate Authority (Sub Judge) Kulithalai in R. C. A. No. 4 of 1995, confirming the order dated 22. 04. 1991 passed by the Rent Controller (District Munsif ) Musiri in R. C. O. P. No. 3 of 1989, ordering Eviction under Section 10 (2 ) ( i ) and 10 (2) (b) (vii) of the Tamil Nadu Buildings (Lease and rent Control) Act. The Tenant is the Revision Petitioner.

(2.) TO avoid any mistaken reference, the parties are referred to as per their original rank in R. C. O. P. No. 3 of 1989.

(3.) AGGRIEVED over the order of Eviction and the concurrent findings of the Courts below, the Tenant has preferred this Civil revision Petition. Learned counsel for the Revision Petitioner has contended that the Courts below have failed to consider that the Respondent / Tenant had taken only the site and the oral evidence adduced by the Respondent was not properly appreciated.