S. NAGANATHAN Vs. MAHARUNNISA

JUDGEMENT

(1.) C .R.P. No. 2230 of 1999 is filed by the landlords and the other revision is filed by the tenants. The materials facts, which are necessary for the disposal of the revision could be summarised thus :

(2.) LANDLORDS filed an eviction petition to evict door Nos. 83, 84/226 at Kumbakonam Town on the ground that the tenant has defaulted in payment of rent and also on the ground that they have denied the title without any bonafides.

(3.) IN the counter-statement filed by the tenant, she reiterated her stand as was taken in the reply notice. According to her, the building door No. 83 was constructed by her husband and the ground rent is Rs. 5/- and for the other building, the rate of rent is only Rs. 35/-. According to her, the quantum of rent was claimed as Rs. 60/- is not true. She also denied having denied the title without any bonafides. She also pleaded that without prejudice to her contentions, she has paid Rs. 560 as rent due for door No. 84 for the period up to December, 1985. She prayed for the dismissal of the application.