GURUNATHAN Vs. T KRISHNAPPA

JUDGEMENT

(1.) THE order passed in R. C. A. No. 1/2003 on the file of the Principal Sub-Court, Tiruvannamalai, dated 13. 10. 2005 is challenged before this Court by the landlord. The landlord filed H. R. C. O. P. No. 23/1999 under Section 14 (1) (b) of the Tamil Nadu Buildings Lease and Rent Control Act, for eviction. The learned Rent Controller, Principal District Munsif, Tiruvannamalai, after going through the rival contentions of the parties, after considering the oral and documentary evidence let in by both sides has come to the conclusion that the landlord/petitioner is entitled to the relief as prayed for in the petition and accordingly allowed the petition ordering eviction against the tenant giving four months time to vacate and hand over the possession of the petition schedule property to the landlord/petitioner.

(2.) AGGRIEVED by the orders of the learned Rent Controller, the tenant preferred R. C. A. No. 1 of 2003 before the Appellate Authority (Principal Sub-Juge, Tiruvannamalai) who has also dismissed the appeal confirming the order of the Rent Controller in H. R. C. O. P. No. 23/1999 giving three months time for eviction.

(3.) AGGRIEVED by the orders of the Rent Control Appellate Authority/ Sub Judge, Tiruvannamalai, the revision has been preferred by the tenant.