ABDUL RAHIM Vs. JOTHI

JUDGEMENT

(1.) The judgment and decree, dated 14.8.2013 and made in the Rent Control Appeal in R.C.A. No. 52 of 2012 on the file of the Rent Control Appellate Authority (Principal Sub Judge), Madurai, confirming the fair and decretal order, dated 17.10.2011 and made in R.C.O.P. No. 1 of 2009 on the file of the Rent Controller (District Munsif), Thirumangalam are under challenge in this memorandum of civil revision. The revision petitioner herein is the tenant in respect of the petition mentioned premises, whereas the respondents 1 to 3 are the landlords.

(2.) For easy reference and also for the sake of convenience, the respondents 1 to 3 may hereinafter be referred to as the landlords whereas the revision petitioner be referred to as the tenant wherever the context so require.

(3.) As it appear from the records the landlords had filed the Rent Control Original Petition in R.C.O.P. No. 1 of 2009 as against the tenant under Sections 10(2)(i), 10(2)(iii) and 10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter be referred to as "the Act") seeking an order of eviction on the ground of wilful default in payment of rent, owners occupation and act of waste.