M. THANGAVEL Vs. R. PALANI

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-tenant is aggrieved by the order of eviction granted by the Rent Controller, Chennai. The said order has been upheld by the Appellate Court and confirmed by the High Court. The landlord had taken two grounds: 1) arrears of rent and, 2) bona fide requirement for own use.

(3.) It appears that the petition was considered only on the ground of arrears of rent since the landlord, according to the Rent Controller, the Appellate Authority and the High Court, was entitled to succeed on that ground. While the matter was pending before this Court, by order dated 16.01.2015, this Court fixed the use and occupation charges at the rate of Rs.10,000.00 with effect from 01.01.2015. The said amount is being paid ever since.