INDIRA VENKATAN Vs. NIRMALA NITHYANANDAN

JUDGEMENT

(1.) The revision petitioner is the tenant. She suffered the judgment and decree of eviction dated 27.06.2011 in R.C.O.P.No.116 of 2007 on the file of the I Additional District Munsif Court, Coimbatore. Thereafter, she filed an appeal in R.C.A.No.26 of 2012 before the II Additional Subordinate Court, Coimbatore and the same was also dismissed on 12.09.2014. The present Civil Revision Petition is preferred against the aforesaid order dated 12.09.2014 made in R.C.A.No.26 of 2012.

(2.) Heard the learned counsel appearing for the petitioner and the learned Senior Counsel appearing for the respondent.

(3.) It is an admitted fact that R.C.O.P.No.116 of 2007 was filed by the respondent herein on the sole ground of owner's occupation. The learned Rent Controller found favour with the respondent/landlord and allowed the RCOP on 27.06.2011. Against the said order, the revision petitioner/tenant preferred an appeal in R.C.A.No.26 of 2012 before the appellate forum. The learned Rent Control Appellate Authority also confirmed the view taken by the learned Rent Controller and dismissed the appeal.