S KRISHNAN Vs. INDIRA VADHANAM
LAWS(MAD)-2003-1-129
HIGH COURT OF MADRAS
Decided on January 24,2003

S.KRISHNAN Appellant
VERSUS
INDIRA VADHANAM Respondents

JUDGEMENT

- (1.)THE petitioner is the tenant. THE landlord filed the petition for eviction on the ground of wilful default as well as demolition and reconstruction. On both the grounds, the learned Rent Controller held in favour of the landlord. On appeal filed by the petitioner, the learned Appellate Authority also concurred with the findings of the Rent Controller. Since the findings of both the authorities are purely question of fact and on the appreciation of evidence, this court is of the view that there is no merit in the civil revision petitions and accordingly the same are dismissed.


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