MURALIDHARAN Vs. V RAVIKUMAR

JUDGEMENT

(1.) AN order of the Rent Control Appellate Authority, namely the Subordinate Judge, Poonamallee, made in RCA No. 2 of 2002 whereby an order of eviction made by the Rent Controller of that place in RCOP No. 17 of 2000 was affirmed, is the subject matter of challenge before this Court.

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

(3.) THE Rent Controller on enquiry, agreed with the case of the landlord only on the ground of owner's occupation and in respect of other grounds, he did not agree with the case of the landlord, and ordered eviction on that ground. Aggrieved, the tenant took it on appeal. THE appeal also failed. Under the circumstances, this revision has been brought forth by the tenant before this Court.