Y. R. PRASANNA Vs. INDIRA RAVEEN

JUDGEMENT

(1.) This matter is taken up for hearing through Video-Conferencing. These two Revisions arise under the Tamil Nadu Buildings (Lease & Rent Control) Act. The tenants are the petitioners.

(2.) The landlord sought for eviction on the grounds of wilful default and owners occupation under Sections 10(2)(i) and 10 (3)(a)(iii) of the Act, against two tenants in RCOP Nos.1939 and 1940 of 2012. Subsequently the landlord withdrew the claim for eviction on the ground of owners occupation viz. under Section 10(3)(a)(iii). The case of the landlord as far as the wilful default was concerned is that the tenants had defaulted in payment of rent for the period from June 2012 to August 2012 i.e. for three months. The landlord would further claim that the tenants agreed to pay a monthly rent of Rs.3,900/- when they were put in possession of the property as lessees on 01.04.2009. The lease was for a period of 11months subject to renewal at the option of the landlord.

(3.) It is alleged that the tenants did not renew the lease or vacated the premises. It is claimed that the agreement was orally extended for a further period of 11 months from 01.03.2010 and the said period of 11 months also expired on 31.01.2011. It is also claimed by the landlord that even as per the original lease deed, the tenants had agreed that they would pay a rent of Rs.10,000/- per month, if they do not vacate and handover possession on the expiry of the lease.