K BHUVANESH Vs. RAKMAN BIBI

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 9. 4. 2003, passed in R. C. A. No. 740/1997, on the file of the VII Judge, Court of Small Causes, Chennai confirming the order dated 26. 6. 1997 in R. C. O. P. No. 33/1992, on the file of the XVI Judge, Court of Small Causes, Chennai.

(2.) THE unsuccessful tenant before both the authorities below is the revision petitioner before this court.

(3.) THE respondents 1 to 6 herein filed RCOP No. 33/1992 against the revision petitioner under Sec. 10 (2) (i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter called 'the Act') for eviction of the petitioner herein on the ground of wilful default. The revision petitioner resisted the RCOP by contending that the respondents are not the owners of the property and the building was put up by his father R. Krishnan and the land belonged to Sri Sowmiya Damodara Perumal Devasthanam. The Rent Controller by order dated 26. 6. 1997 ordered eviction against which an appeal was filed in RCA No. 740/1997 and the Appellate Authority also confirmed the order of the Rent Controller and dismissed the Appeal by order dated 9. 4. 2003 and challenging the order dated 9. 4. 2003 the above Revision Petition has been filed by the tenant under Sec. 25 of the Act.