K SHANMUGAVEL Vs. V S THIRUMALASIAMY NADAR

JUDGEMENT

(1.) The revision petitioner, in all the four civil revision petitions, is the landlord and the Respondents in the above civil revision petitions are the tenants.

(2.) The revision petitioner is the owner of two shops and the Respondent in CRP(NPD) Nos. 451 and 453 of 2005 is the tenant in respect of one shop and the Respondent in CRP(NPD) No. 452 and 454 of 2005 is the tenant of the other shop. Both the shops are adjacent to each other and both of them are paying the monthly rent of Rs. 300/- to the landlord/revision petitioner.

(3.) The tenants/Respondents filed RCOP petitions under Section 8(5) of the Tamil Nadu Buildings (Lease & Rent Control) Act to deposit the rent as the landlord refused to receive the rent and thereafter, the landlord filed application for eviction against the tenants on the ground of wilful default in the payment of rent and requirement of the building for his own occupation.