A. P. N. B. ARAVENDAN Vs. B. RAVI

JUDGEMENT

(1.) This revision petition has been filed to set aside the order and decreetal order, dtd. 25/7/2023, passed in R.C.A.No.1 of 2019 on the file of the Rent Control Appellate Authority/Subordinate Judge, Virudhunagar and the order and decree dtd. 19/9/2018 passed in R.C.O.P.No.11 of 2015, on the file of the Rent Controller/District Munsif, Virudhunagar.

(2.) The facts in brief:

(3.) It was resisted by the revision petitioner stating that the intention of the respondent herein is to evict him at any cost. The condition of the building as stated by the respondent is also denied. It is located in a very small lane area. There is no proper access for the vehicles. The landlord was insisting upon the revision petitioner to purchase the building. Because of difference of opinion regarding the purchase price this petition is filed.