JAI KAMAL PAINTS Vs. K KRISHNA

JUDGEMENT

(1.) CIVIL revision petition preferred under Sec. 25 (1) of the tamil Nadu Buildings (Lease and Rent Control) Act, 1960 as amended by Act 23 of 1973 and Act 1 of 1980 against the judgment and decree dated 12. 3. 2007 of the Appellate Authority (VII Judge, Court of Small causes), Chennai and made in RCA No. 545 of 2006 confirming the order of the rent Controller (XI Judge, Court of Small Causes), Chennai, in RCOP No. 745 of 2005 dated 17. 3. 2006. The tenants who were directed to vacate the petition mentioned premises by an order of the Rent Controller namely the XI Judge, court of Small Causes, Madras, in RCOP No. 745/2005 and also by the Rent Control appellate Authority namely the VII Judge, Court of Small Causes, Madras, in RCA no. 545 of 2006, have challenged the said orders of eviction.

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

(3.) ON enquiry, the Rent Controller agreed with the case of the landlord and ordered eviction. The aggrieved tenants took it on appeal, which also met the same fate. Under the circumstances, this revision has arisen before this Court.