RAMALINGAM Vs. VENKATESAN CHETTIAR

JUDGEMENT

(1.) THE impugned orders of eviction by both the authorities below are sought to be challenged in this civil revision petition by the tenant.

(2.) THE first respondent/ landlord filed an application for eviction in R.C.O.P.No.3 of 1988 on the file of Rent Controller, Tirukoilur on the grounds of wilful default, owner's occupation and subletting. Both the authorities below though rejected the second and third prayers, ordered eviction on the ground of wilful default. Now, the present revision by the tenant, the petitioner herein is as against the said orders rendering the finding with reference to the wilful default.

(3.) IN the counter filed by the petitioner/ tenant, though he denied stating that the landlord is put to strict proof of these things, he did not specifically state that there was no arrears and he has paid the entire amount.