E. VISWANATHAN Vs. V.T. JESUDAS

JUDGEMENT

(1.) THE Review Application has been preferred under Order XLVII Rule 1 read with Section 114 of the Code of Civil Procedure, to review the order, dated 01.04.2009 made in C.R.P (NPD).No. 115 of 2009 and allow the Revision Petition.

(2.) IT is an admitted fact that the review petitioner is the tenant and the respondent herein is the landlord of the RCOP premises. The Rent Control Original Petition in R.C.O.P. No. 1886 of 2005 was filed by the respondent / landlord under Section 10(2)(1) of the Tamil Nadu Building (Lease and Rent Control) Act (herein after referred to as "the Act"), for evicting the review petitioner / tenant from the RCOP premises.

(3.) HAVING considered the evidence adduced by both sides, the learned Rent Controller allowed the RCOP and ordered for eviction and in the appeal, the same was confirmed by the Rent Control Appellate Authority. Aggrieved by which, the Civil Revision Petition in C.R.P.(NPD).No. 115 of 2009 was filed by the Review petitioner / tenant before this Court.