B RAJAKUMARI Vs. PRIMALA

JUDGEMENT

(1.) The civil revision petition is directed against the fair and decreetal orders, dated 14.12.2005, made in R.C.A.No.9 of 2004, on the file of the Rent Control Appellate Authority / Sub Court, Uthamapalayam, confirming the fair and decreetal orders, dated 15.12.2003, made in R.C.O.P.No.3 of 2001, on the file of the Rent Controller / District Munsif, Uthamapalayam.

(2.) The respondent / landlord had preferred the rent control original petition against the revision petitioner / tenant on the grounds of wilful default and owner's occupation.

(3.) The case of the respondent / landlord in brief is as follows: