K SUNDARARAJAN Vs. T M BAGGIYA LAKSHMI

JUDGEMENT

(1.) THE respondent/tenant in RCOP No.29 of 2005 is the revision petitioner before this Court.

(2.) RCOP No.29 of 2005 has been filed by the respondent/landlord, against the revision petitioner, to pass an order of eviction from the petition property and hand over the possession of the same to the respondent/landlord.

(3.) HEARD the learned counsel for the revision petitioner and the learned counsel for the respondent. I have also gone through the documents and judgments filed by them in support of their submissions.