P VASUVAITHIAR Vs. R M RANGOO CHETTIAR

JUDGEMENT

(1.) TENANT in R.C.O.P. 4 of 1994 on the file of Rent Controller, Uthagamandalam is the revision petitioner.

(2.) LANDLORD claimed eviction on the ground that tenant has defaulted in payment of rent and the said default is wilful.

(3.) RENT Controller found thatfrom 1.3 1987 till 31.12.1993 a sum of Rs. 26.650/- is payable out of which tenant has only paid Rs. 18,525/- and even those payments were made at irregular intervals. Even during the pendency of proceedings, tenant has only paid an amount of Rs. 4,550/- and still a balance of Rs. 3675/- is due towards rent arrears. When RENT Controller held that when litigations are pending between parties, tenant should have been little more careful in paying rent and keeping arrears for long time shows his intention not to pay rent in time. He was found to be wilful defaulter and consequently liable to be evicted.