M K SWAMINATHAN Vs. V THANGAM

JUDGEMENT

(1.) Heard both sides.

(2.) The land lord is the revision Petitioner herein. The landlord filed RCOP No. 17 of 2003, on the file of the Principal Rent Controller (Principal District Munsif), Tirunelveli, for eviction of the Respondent on the ground of wilful default and for owner's occupation.

(3.) The case of the landlord was that the tenancy is according to the Tamil month and the monthly rent is Rs. 600/- and the tenant has committed wilful default in the payment of rent from Avani 2001 and the building is also required for him for doing business and on that ground, the application for eviction was filed.