K.SUTHAN Vs. DR.MALARVIZHI

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the order passed by the Rent Control Appellate Authority (Principal Sub Court), Tirunelveli in R.C.A.No.13 of 2015, dated 30.06.2017, confirming the order passed by the Ist Additional Rent Controller (Ist Additional District Munsif), Tirunelveli in R.C.O.P.No.24 of 2012, dated 30.04.2015.

(2.) The respondent herein is the landlady and the petitioner herein is the tenant under the respondent. For the sake of convenience and easy understanding, the parties are referred to as the owner and the tenant in this Civil Revision petition.

(3.) The brief facts of the case is as follows: