K GNANASEKARAN Vs. D MOORTHY

JUDGEMENT

(1.) Challenging the fair and final order passed in R.C.A.C.F.R.No.15589 of 2009 on the file of Sub Court, Coimbatore, the tenant has filed the above Civil Revision Petition.

(2.) The respondent-landlord has filed the Original Petition in R.C.O.P.No.89 of 2006 on the file of District Munsif (Rent Controller), Coimbatore for eviction of the tenant. In the said Original Petition, the respondent-landlord filed an application in I.A.No.81 of 2006 under section 11(4) of the Tamil Nadu Buildings (Lease and Rent Control) Act. The said application was contested by the tenant.

(3.) The Trial Court, after taking into consideration the case of both the parties, rightly allowed the application by directing the tenant to pay the rent at the rate of Rs.5,900/- per month.