N.SHANKARAN Vs. M.KRISHNAN

JUDGEMENT

(1.) The unsuccessful Landlord is the revision petitioner herein. The revision petitioner has filed this revision seeking an order of eviction on the ground of wilful default in payment of rent.

(2.) Brief averments that are necessary for determining of this Civil Revision Petition is as under:

(3.) The counter statement filed by the respondent/tenant in nutshell is as follows: