A G LINGAIAH CHETTIAR Vs. BHASKARAN

JUDGEMENT

(1.) AGGRIEVED by the concurrent findings of the Rent Control Authorities dismissing the eviction Petition filed on the ground of wilful default and subletting, the landlord has preferred this revision.

(2.) BRIEF case of Petitioner landlord is as follows: -

(3.) RESPONDENT/Tenant has not entered appearance. I have carefully examined the records and given thoughtful consideration to the evidence and findings.