KUPPAMMAL Vs. DEIVENDRAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the judgment and decree rendered in R.C.A. No. 16 of 2004 dated 10.10.2005 by the learned Rent Controller, Appellate Authority (Principal Subordinate Judge) Tirunelveli reversing the judgment and decree rendered in R.C.O.P. No.97 of 2001 dated 08.10.2003 rendered by Principal District Munsif, Tirunelveli.

(2.) The respondent in the Civil Revision Petition is the tenant under the revision petitioners. However, for the sake of convenience, the parties are referred to as per the rank mentioned in R.C.O.P. No. 97 of 2001.

(3.) Originally, the landlords were in need of their property for their own occupation and according to the landlords, though the tenant had agreed for vacating the property in question, he filed O.S. No. 108 of 2001 against the landlords restraining them from interfering with the peaceful possession and enjoyment of the property in question and therefore, the landlords constrained to file R.C.O.P. No.97 of 2001.