JOTHI Vs. PALANI

JUDGEMENT

(1.) Challenging the judgment and decree passed in R.C.A No.14 of 2005 on the file of Principal District Court, Puducherry, reversing the order passed in H.R.C.O.P No.53 of 2003 on the file of Rent Controller/Principal District Munsif, Puduchery, the tenant has filed the above Civil Revision Petition.

(2.) The respondent/landlord filed H.R.C.O.P No.53 of 2003 for eviction, on the ground of wilful default and own use and occupation.

(3.) The brief case of the respondent/landlord is as follows: