- (1.) This Civil Revision Petition is focussed to get set aside the judgment and decree dated 09.07.2012 passed in R.C.A. No. 5 of 2011 on the file of the Principal Subordinate Court, Dindigul, confirming the order dated 12.04.2010 passed in R.C.O.P. No. 1 of 2008 on the file of the District Munsif Court, Nilakottai. The parties are referred to hereunder according to their litigative status before the Rent Controller, viz., the revision petitioner as tenant and the respondent as landlady.
(2.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition, would run thus: The landlady filed the R.C.O.P. No. 1 of 2008 for eviction of the tenant under Sections 10(3)(a) and 10(2)(1) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, on the ground of personal occupation and wilful default in paying the rent. Whereupon the tenant resisted the same. The landlady filed I.A. No. 2 of 2008 invoking Section 11(4) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, thereon the learned Rent Controller passed a conditional order for deposit of the rents, but that was not complied with by the tenant. Ultimately, the Rent Controller ordered eviction, as against which the R.C.A. No. 5 of 2011 was filed by the tenant. Whereas the Rent Control Appellate Authority dismissed the said R.C.A., confirming the order of the Rent Controller.
(3.) Being aggrieved by and dissatisfied with the orders passed by both the fora below, this Civil Revision Petition has been filed by the tenant on various grounds.;