H. VIJAYAKUMAR Vs. A. CHARLES CHANDRASEKAR

JUDGEMENT

(1.) This civil revision is directed against the order passed by the Rent Control Appellate Authority (VIII Court of Small Causes, Chennai) in RCA No. 426 of 2012, confirming the order of the Rent Controller (XI Small Causes Court, Chennai) in RCOP No. 495 of 2010, dated 09.07.2012.

(2.) The unsuccessful tenant in the eviction proceedings is the revision petitioner.

(3.) The landlord/respondent herein initiated eviction proceedings against the tenant/revision petitioner herein under section 10(3)(a)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Act.