C MURUGAN Vs. N SAGHADEVAN

JUDGEMENT

(1.) LANDLORD in R.C.O.P.No.1393 of 1990 on the file of the XVI Small Causes Court at Madras, is the revision petitioner.

(2.) ACCORDING to the landlord, the respondent herein is occupying the house and ground floor bearing old door No.8, new No.7, Lalgunta First Lane, Old Washermenpet, Madras, on a monthly rent of Rs.425. The property originally belonged to petitioner's aunt Samundeeswariammal, who died on 24.11.1988 and on the basis of Will executed by her, he became the owner and landlord of the premises. After death of his aunt, petitioner approached the respondent herein in December, 1988 and demanded the rent from November, 1988 at the rate of Rs.425, which was then the prevailing rent. The respondent wanted the Will alleged to have been executed by aunt to be verified.

(3.) THE concurrent findings of the Authorities below are assailed in this revision under Sec.25 of the Tamil Nadu Rent Control Act.