PARAMASIVAN Vs. MURUGESAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed revision petitioner/petitioner/landlord to set aside the judgment passed by the Rent Control Appellate Authority (Subordinate Court), Ambasamudram in R.C.A.No. 1 of 2013 dated 19.02.2014, reversing the fair and decreetal order passed by the Rent Control Tribunal (Principal District Munsif Court), Ambasamudram in R.C.O.P.No. 5 of 2010, dated 19.11.2012.

(2.) For better appreciation, the parties are referred as per their rank in the lower Court.

(3.) The brief facts, which are necessary to decide the present civil revision petition, are as follows: