UMA Vs. K. PURUSHOTHAMAN

JUDGEMENT

(1.) This Civil Revision Petition is filed as against the Order, dtd. 29/11/2018 in R.C.A. No.3 of 2015 on the file of Subordinate Court, Vaniyambadi, reversing the Fair and Decretal Order, dtd. 16/9/2014 in R.C.O.P. No.91 of 1995 on the file of the Court of Principal District Munsif cum Judicial Magistrate, Vaniyambadi.

(2.) The present Revision arises under the Tamil Nadu Buildings (Lease and Rent) Control Act 18 of 1960 as amended by Act 23 of 1973.

(3.) The Petitioner is the Landlady, aggrieved by the reversal finding rendered by the Appellate Authority in R.C.A. No. 3 of 2015 on the file of Subordinate Court, Vaniyambadi setting aside the Eviction Order passed by the learned Rent Controller in R.C.O.P. No.91 of 1995, dtd. 16/9/2014.