S. PANNEERAMMAL Vs. RAVICHANDRAN

JUDGEMENT

(1.) The judgment and decree dated 01.10.2009 and made in the Rent Control Appeal in R.C.A.No.5 of 2007 on the file of the learned Subordinate Judge, Srivilliputur are under challenge in this memorandum of Civil Revision. The revision petitioners herein are the landlords, whereas the respondent is the tenant.

(2.) For easy reference and also for the sake of convenience, the revision petitioners and the respondents may herein after be referred to as the petitioner and the respondent, wherever the context so require.

(3.) Originally the petitioners have filed a petition in R.C.O.P.No.3 of 2005 as against the respondent under Section 10(2)(i), 10(2)(vii) and 10(3) (a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (herein after be referred as the "Act") seeking the following reliefs: