MALLIKA Vs. MUTHUSAMY PILLAI (DIED)

JUDGEMENT

(1.) Heard Mr. M. Subash Babu, learned counsel appearing for the petitioner, Mr.Ajmal Khan, learned senior counsel for Mr.M.Thirunavukarasu, appearing for the respondents 3 to 6 and Mr.R.Vijayakumar, learned counsel for the second respondent.

(2.) This civil revision petition was filed challenging the order passed in R.C.A.No.7 of 2007 dated 09.08.2010 on the file of the Rent Control Appellate Authority/Sub Court, Srivilliputhur.

(3.) The first respondent is the tenant of the suit property under the second respondent. On 27.07.1998, the petitioner purchased the property from the second respondent.