NATARAJAN Vs. K SIVAKUMAR

JUDGEMENT

(1.) This civil revision petition is directed against the fair and decreetal orders, dated 17.08.2006, passed in R.C.A.No.18 of 2005, on the file of the Rent Control Appellate Authority / Principal Sub Court, Thanjavur, confirming the fair and decreetal orders, dated 27.04.2005, passed in R.C.O.P.No.4 of 2001, on the file of the Rent Controller / District Munsif Court, Thiruvaiyaru, by the tenant.

(2.) For the sake of convenience, the parties are referred to as per the nomenclature in the rent control original petition.

(3.) It is found that the landlord has moved R.C.O.P.No.4 of 2001 against the tenant seeking for his eviction on two grounds, namely, wilful default and owner's occupation. It is found that the case of the landlord as regards the wilful default had been negatived by the Courts below and hence, the said case of the landlord does not require to be adverted to in this civil revision petition.