GURU ASSOCIATES Vs. B A BALASUBRAMANIAM

JUDGEMENT

(1.) IN all these revision petitions, tenants are the revision petitioners. Eviction petition was filed by landlord on the ground that tenant has committed wilful default in payment of rent. According to the landlord, from January 1994 to October 1994, tenant has not paid rent at the rate of Rs. 1,100/- per month.

(2.) AS per the order dated 1.11.96, Rent Controller ordered eviction. Three months time was given to tenant to vacate the building.

(3.) NOTICE of motion was ordered and learned counsel for respondent also entered appearance.