RAJANGAM ALIAS JAYARAMAN Vs. AMARESAN

JUDGEMENT

(1.) CHALLENGE is made to an order of the Rent Control Appellate Authority, namely the Principal Subordinate Judge, Mayiladuthurai, made in RCA No.8/2003 preferred by the revision petitioner-tenant against the order of eviction made by the Rent Controller, Sirkali, in RCOP No.2/99.

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

(3.) THE Rent Controller on enquiry, ordered eviction on the grounds mentioned therein. An appeal at the instance of the revision petitioner-tenant was also dismissed. Hence, this revision has arisen before this Court.