GANDHIAMMAL Vs. P A G HUSSAIN MOULANA

JUDGEMENT

(1.) THIS Revision is directed against the judgment and decree passed by the learned Rent Control Appellate Authority in R.C.A. No. 519 of 2007 confirming the order passed by the learned Rent Controller in R.C.O.P. No. 1171 of 2006.

(2.) BRIEF facts which are necessary for the disposal of the Revision would be as follows:

(3.) AGGRIEVED by the decision of the learned Rent Controller dated 06.08.2007 the respondent/tenant has preferred an Appeal in R.C.A. No. 519 of 2007 and the learned Rent Control Appellate Authority reappraised the evidence adduced by both sides before the learned Rent Controller and came to the conclusion of confirming the order passed by the learned Rent Controller in R.C.O.P. No. 1171 of 2006 and dismissed the Appeal. The appellant/tenant was given two months time to vacate the premises.