V.M. Velumani, J. - (1.)THIS civil revision petition has been filed to set aside the order dated 20.01.2014, made in R.C.A. No. 18 of 2013 on the file of Rent Control Appellate Authority -cum -Principal Sub -Court, Madurai, filed against the fair and decretal order, dated 30.03.2012, passed in R.C.O.P. No. 136 of 2011 on the file of Principal Rent Controller -cum -Principal District Munsif Court, Madurai.
(2.)THE petitioner is the tenant/respondent in R.C.O.P. No. 136 of 2011, whereas the respondent is the landlord/petitioner in R.C.O.P. No. 136 of 2011 on the file of Principal Rent Controller -cum -Principal District Munsif Court, Madurai.
The respondent filed R.C.O.P. No. 136 of 2011 on the file of Principal Rent Controller -cum -Principal District Munsif Court, Madurai, against the petitioner under Sections 10(2)(i) and 10(3)(a)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Act 1960, [hereinafter referred to as "the Act"] on the ground of wilful default in payment of rent and for owners occupation.

(3.)THE petitioner, in his counter statement, filed in the R.C.O.P., denied all the allegations of the respondent.