PECHIMUTHU Vs. MEENAKSHISUNDARAM

JUDGEMENT

(1.) C. R. P. No. 1792/02:- This Civil Revision Petition is directed against the judgment of the Rent Control Appellate Authority (Sub-court), Aruppukkottai dated 11. 07. 2001 in R. C. A. No. 3 of 2001, confirming the fair and decretal order dated 27. 02. 1996 of the Rent Controller, Aruppukkottai in R. C. O. P. No. 2 of 1994, ordering Eviction. The Tenant is the Revision Petitioner.

(2.) C. R. P. No. 755 of 2005:- This Civil Revision Petition is directed against the order-dated 31. 03. 2005 passed by the District Munsif, Aruppukkottai in e. P. No. 39 of 2001 in R. C. O. P. No. 2 of 1994, dismissing the Execution Petition. The Landlord / Decree Holder is the Revision Petitioner.

(3.) ON the basis of evidence of neighbour P. W. 2 Subramanian, the Landlord Tenant relationship between the Petitioner and the respondent is proved. The denial of Title of the Petitioner / Landlord by the respondent is not bonafide.