P JAGADEESAN Vs. K BALASUBRAMANIAN

JUDGEMENT

(1.) HEARD both sides.

(2.) THE tenants are the revision petitioners. THE respondent/landlord filed RCOP No.304 of 1986, on the file of the Principal Rent Controller, Trichy, for eviction on the ground of wilful default in the payment of rent and for demolition and reconstruction.

(3.) THE tenants filed the counter stating that the schedule property mentioned in the petition does not exist and they have not executed any agreement of lease in favour of the landlord and they purchased the property from Narayanaswamy Konar and before his purchase, he was a tenant under him and the vacant site was leased out to him and thereafter, the tenant has put up construction and paid electricity bills in his name and the landlord/respondent subsequently purchased some portions of property from the said Narayanaswamy Konar and therefore, the revision petitioner is in possession of the property in his own right and he is not a tenant under the landlord/respondent and hence, there is no question of payment of rent much less wilful default and there is no relation of landlord and tenant between the parties.