MUNIRATHNA Vs. CHANDRAKALA

JUDGEMENT

(1.) These two petitions are disposed of by a common order.

(2.) Heard the petitioners counsel and the respondents counsel. It is submitted by the counsel for parties that HRRP 36/2014 is the main petition, and the decision in HRRP 72/2014 will depend upon the decision in HRRP 36/2014.

(3.) In HRRP 36/2014 the petitioners claim to be landlords of the petition schedule premises and that the respondent their tenant on a monthly rent of Rs. 500/-. Tenancy was from 10th of every calendar month ending on 9th of succeeding calendar month. The petitioners stated that the respondent was earlier a tenant under their mother Akkamma who died on 10.9.2005. Thereafter, the respondent became a chronic defaulter in the matter of payment of rent and she fell due in a sum of Rs. 42,500/- for the period from October 2005 to October 2012. The petitioners got issued a legal notice to the respondent on 7.11.2012 and demanded payment of rent. The respondent failed to pay the rent and therefore they initiated eviction proceedings.