G A SELVAKUMAR Vs. RADHA

JUDGEMENT

(1.) The civil revision petition has been filed against judgment and decree dated 11.07.2017 made in R.C.A.No.495 of 2015 on the file of the IX Small Causes Court, Chennai, confirming the judgment and decree dated 05.06.2015, made in R.C.O.P.No.2361 of 2012 on the file of the X Small Causes Court, Chennai.

(2.) The petitioner is a tenant, first respondent is land lady and 2nd respondent is sub-tenant. The first respondent filed R.C.O.P.No.2361 of 2012 on the file of the X Judge, Court of Small Causes, Chennai, for eviction on the ground of wilful default, sub-letting, nuisance and denial of title. The learned Rent Controller, after hearing both sides and after perusing oral and documentary evidence adduced by both the parties, dismissed the petition on the ground of nuisance and allowed the petition on the grounds of wilful default, subletting and denial of title, by order dated 05.06.2015 and ordered eviction within a period of two months. Aggrieved against the same, the petitioner has preferred an appeal in R.C.A.No.495 of 2015.

(3.) The Rent Control Appellate Authority, as a fact finding Authority, re-appreciated entire evidences and after hearing both the parties, dismissed the appeal by judgment and decree dated 11.07.2017 by confirming the order of the Rent Controller.