ABDUL FATHA Vs. VILLAYUDHAM

JUDGEMENT

(1.) THESE revisions have been filed by the defeated tenantsagainst the order of eviction passed against them and against the order confirming the decision of the Rent Controller dismissing theirapplication under Section 9 of the Tamil Nadu Buildings (Lease and Rent Control) Act (Act 18 of 1960) as amended by Act 23 of 1973, hereinafter referred to as the Act.

(2.) THE facts leading to the revision petition are as under:

(3.) THE learned Rent Controller ordered the application for eviction and dismissed the application for deposit of rent. The revision petitioners filed appeals in R.C.A.Nos.9 of 1996 and 11 of 1996 and the Appellate Authority having confirmed the orders passed by theRent Controller, the present revision petitions have been filed.