M CHINNIYAN Vs. KASTHURI

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Principal subordinate Judge, Erode, made in RCA No. 5 of 2001 affirming an order of eviction made by the Rent Controller of the said place in RCOP No. 26 of 1998 a petition for eviction on the ground of willful default and personal use and occupation filed by the respondents herein.

(2.) THE Court heard the learned Senior Counsel on either side.

(3.) THE Rent Controller on enquiry found that the grounds put forth by the respondents 1 to 3 were made out, and it is a fit case for ordering eviction and accordingly, ordered so. THE order of the Rent Controller was challenged by the revision petitioner-tenant before the appellate forum in rca No. 5 of 2001, which was also dismissed. Under the circumstances, this revision has been brought forth.