MARAGATHAMMAI Vs. P STANES @ STANIS LAUS

JUDGEMENT

(1.) The revision petitioners are the landlords of building bearing Door No.33, Chellappa Gounder Street, Kattur, Ramnagar Post, Coimbatore. The petitioner has moved the Rent Controller (Principal District Munsif), Coimbatore in R.C.O.P.No.111 of 1998, for fixation of fair rent under Section 4 of the Tamil Nadu Building (Lease & Rent Control) Act, 1960. The brief facts that are necessary for the current purpose are as below :

(2.) The learned counsel for the revision petitioners now contends :

(3.) This case came up for hearing on 10.04.2018 and there was no representation for the respondents. Since the respondents did not appear before this Court, the case was posted today for hearing. Even today there is no representation for the respondents.