LEATHERSMITH ENTERPRISES Vs. MASTER SHARAN G KARNANI MINOR

JUDGEMENT

(1.) THE tenant in R.C.O.P.No.3163 of 1989 on the file of the Rent Controller-cum-XIV Judge, Court of Small Causes, Madras.

(2.) THE eviction petition is filed by Ciscons Builders and Engineers represented by partner G.Karnani through power of Attorney Agent Wilfred Harding. In that eviction petition, it was alleged contended that the tenant has committed wilful default in payment of rents from May, 1989 to August, 1989 amounting to Rs.18,025. Before initiating proceedings, a legal notice was also issued informing the tenant that he has not paid the rent.

(3.) THEREAFTER, the parties went on trial before the Rent Controller and as per order dated 4.1.1996, the Rent Controller found that the tenant is liable to be evicted from the building on the ground that he is a wilful defaulter.