M SADIQ BASHA Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) THIS Civil Revision Petition is focussed as against the judgment and decree of the learned Subordinate Judge (Rent Control Appellate Authority), karur, in R. C. A. No. 1 of 2003 dated 11. 11. 2003 against the order of the Principal district Munsif, Karur, in R. C. O. P. No. 1 of 2000 dated 21. 11. 2002.

(2.) A re'sume' of facts absolutely necessary and germane for the disposal of this civil revision petition would run thus: the first respondent herein, Vijayalakshmi, being the landlady, filed r. C. O. P. No. 1 of 2000 in the Court of Principal District Munsif, Karur, for evicting the second respondent, Nijamuddin, on the following grounds: (i) sub-letting the premises by the second respondent in favour of the revision petitioners herein; (ii) owner's occupation and (iii) demolition and reconstruction.

(3.) THE Principal District Munsif, Kaur, dismissed the petition.