S. SURESH BABU Vs. N. RAMAKRISHNAN

JUDGEMENT

(1.) Though notice was duly served on the 1st respondent and his name was printed in the cause list, none appeared for the 1st respondent.

(2.) The above Civil Revision Petition arises against the Judgment and Decree passed in R.C.A.No. 2 of 2009 on the file of the Rent Control Appellate Authority, Subordinate Court, Hosur, reversing the order passed in R.C.O.P.No.1 of 2003, on the file of the Rent Controller, District Munsif Court, Hosur.

(3.) The petitioners, who are the present owners of the petition mentioned property, have filed the above Civil Revision Petition challenging the order of the Rent Control Appellate Authority. The petitioners have purchased the petition mentioned property from the respondents 2 to 5 during the pendency of the Rent Control Appeal.