(1.) THIS Revision Petition is preferred against the order of rent Control Appellate Authority/principal Sub Judge, Nagercoil in R. C. A. No. 5 of 2001 dated 7. 12. 2002 confirming the Order in R. C. O. P. No. 18 of 1992 on the file of Rent Controller/additional District Munsif, Nagercoil. The order of eviction was passed under Sections 10 (2) (1); 10 (2) (ii) (a) and 10 (2) of Tamil nadu Buildings Lease and Rent Control Act (herein after referred to as "the Act" ).
(2.) DURING the pendency of Rent Control Petition in r. C. O. P. No. 18 of 1992, the tenant/first Respondent died, his legal heirs have been impleaded as Respondents 3 to 7. Respondents 3 to 6, legal heirs of the deceased Tenant, are the Revision Petitioners. For convenience, the parties are referred to as per their original rank in R. C. O. P. No. 18 of 1992.
(3.) AGGRIEVED over the order of Eviction, the Respondents have preferred R. C. A. No. 5 of 2001 before the Rent Control Appellate authority/principal Sub Court, Nagercoil. The Rent Control Appellate Authority confirmed the order of Eviction, pointing out that despite opportunities the revision Petitioner/fourth Respondent was not present before the Rent Control court for completion of Chief-examination and Cross-examination.