P CHANDRASEKAR Vs. S RANGANAYAKI

JUDGEMENT

(1.) The revision petitioner herein (Tenant) has filed this petition against the respondent (Landlady), seeking to set aside the order dated 06.03.2018 made in R.C.A.No.36 of 2017 dated 06.03.2018 by the Rent Control Appellate Authority / Sub Judge, Tiruchendur, reversing the order dated 27.03.2013 made in R.C.O.P.No.6 of 2011 on the file of Rent Controller / District Munsif, Tiruchendur. R.C.O.P.No.6 of 2011 was filed by the Landlady for evicting the Tenant so as to give vacant possession of the property to the Landlady, which was dismissed by the learned Rent Controller. Aggrieved by the same, the Landlady filed appeal in R.C.A.No.36 of 2017 for setting aside the order in R.C.O.P.No.6 of 2011, which was allowed by the Rent Control Appellate Authority / Sub Judge, Tiruchendur. Challenging the said appeal, revision petitioner / Tenant is before this Court.

(2.) For the sake of brevity, the parties would be referred to as "Tenant" and "Landlady".

(3.) It was the case of the Tenant that there is no Landlady and tenant relationship in existence between them and the Tenant borrowed a sum of Rs. 1,50,000/- from the husband of the petitioner and on the basis of his request, he had executed a Power of Attorney in his favour in respect of the petition mentioned property. However, the husband of the Landlady had executed a sale deed in favour of his wife without any valid consideration.