LAKSHMI Vs. M V BALAMURALI

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated Revision Petition filed against the order dated 21.10.2002, passed in R.C.A.No.17/2001 on the file of the appellate authority/Principal Sub-Judge, Salem, confirming the order dated 27.6.2001 passed in R.C.O.P.No.40/1994, on the file of the Rent Controller/I Addl. District Munsif, Salem.

(2.) THE tenant is the revision petitioner.

(3.) HEARD the learned Senior Counsel for the revision petitioner and the learned counsel for the 1st respondent. I have also gone through the documents relied on by them and the judgments referred to by them in support of their submissions.