JABARULLAKHAN Vs. LUCAS

JUDGEMENT

(1.) The respondent herein filed R.C.O.P.Nos.7 and 8 of 2010 on the file of the learned Rent Controller(District Munsif), Devakottai, for evicting the Revision petitioner herein from the petition premises. The learned Rent Controller by order dated 24.10.2013 dismissed both the petitions. Aggrieved by the same, the respondent herein filed R.C.A.Nos.3 and 4 of 2014 before the Appellate Authority/Subordinate Court, Devakottai. The Appellate Authority by order dated 29.01.2016, reversed the orders passed by the learned Rent Controller and allowed the appeals. Challenging the same, the Revision petitioner has filed these Civil Revision petitions.

(2.) Heard the learned Senior counsel appearing for the Revision petitioner and the learned counsel appearing for the respondent.

(3.) The learned Senior counsel contended that the very R.C.O.P., filed by the respondent herein is clearly not maintainable. This is because, the property in question originally belonged to one Vallavan Rawuther @ Katchu Rawuther. The said Vallavan Rawuther passed away in the year 1974. He died leaving behind his wife and three daughters and three sons as his legal heirs.