GUHAN SILVER WORKS Vs. MRS JEEVA SUBRARNANIAN

JUDGEMENT

(1.) BOTH these revision petitions are filed by the tenants.

(2.) R.C.O.P. 521 of 1988 was filed by landlord claiming eviction on the ground that tenants have committed wilful default in payment of rent, from the month of August 1987 to December 1987, both months inclusive. It is also alleged in the application that tenants are also liable to be evicted on the ground that they have committed act of waste which has materially impaired the value and utility of the building. It is also alleged in the petition that the tenants have denied the title of landlord over the superstructure and the same is without bona fides.

(3.) ON the above pleadings, parties went on trial. ON the side of landlord, PW1 landlady was examined and Exs.P1 to P15 were marked. ON the side of tenants, RW1 was examined and Exs.Rl to R14 were marked.