- (1.)This revision has been preferred as against the order of the learned Rent Control Appellate Authority (Principal Sub Judge), Madurai in dismissing R.C.A.No.1 of 2003, confirming the order of eviction passed in R.C.O.P.No.306 of 1998 by the learned Rent Controller (Principal District Munsif), Madurai Town.
(2.)This matter arises out of landlord-tenant dispute.
(3.)The petition mentioned building bearing door No.1/1 situate in 50 Feet Road, Sellur, Madurai Town belongs to 1st respondent. It has row of shops. Shop Nos.1 and 3 were rented out to first revision petitioner, wherein he run a coffee bar. Shop No.6 has been rented out to second revision petitioner, which he said to have used as a godown.