S.P. ARUNACHALAM GROUND FLOOR Vs. MAHABOOBA

JUDGEMENT

(1.) The instant revision has been filed under Sec. 25 of the Tamil Nadu Buildings (LeaseRent Control) Act, 1960 as amended by Act 23 of 1973, challenging the judgment and decree dated 04.03.2013 passed in RCA No.498 of 2010, on the file of the VIII Judge Small Causes Court, Chennai, confirming the eviction order passed in RCOP.No.1354 of 2009 dated 21.06.2010 by the XIII Judge Small Causes Court, Chennai.

(2.) The brief facts leading to the filing of the instant revision are as follows:

(3.) By a judgment and decree dated 21.06.2010, passed in RCOP No.1354 of 2009 by the XIII Judge, Small Causes Court, Chennai, the Rent Controller allowed the petition filed by the respondents and ordered eviction directing the petitioner to vacate the tenanted premises within two months.