BALAKRISHNAN Vs. N.K.N.R.M. KUMARAPPAN CHETTIAR

JUDGEMENT

(1.) THE person, who was sleeping like a Rip Van Winkle suddenly woke up from his slumber and tried to build a castle in the air without any substance, is the petitioner.

(2.) THE petitioner, who is said to be a tenant under the respondent, has filed this Civil Revision Petition in C.R.P.(MD)No.602 of 2010, against the order of eviction passed by the Rent Controller as confirmed by the Rent Control Appellate Authority.

(3.) AGAINST the said order, the petitioner preferred a Civil Revision Petition in C.R.P.No.397 of 2005. This Court dismissed the Civil Revision Petition with liberty to the petitioner to file R.C.A. before the Appellate Authority. Thereafter, the petitioner preferred R.C.A.No.8 of 2005 and on contest, the said appeal was dismissed on 16.02.2006. C.R.P.NO.635 of 2006 was filed by the petitioner herein against the dismissal of R.C.A.No.8 of 2005 and the said Civil Revision Petition was also dismissed after contest on 26.10.2007.