S S SAMATH ALI Vs. U CHENNIAH

JUDGEMENT

(1.) THE petitioner in the above Civil Revision Petition is a tenant under the respondent herein in respect of the portion of the building bearing Door No.106/37 Pulianthope High Road, Pulianthope, Chennai - 600 012. The respondent herein filed RCOP No.2157 of 2005 before the Rent Controller / learned XIII Judge, Court of Small Causes, Chennai, under Section 10 (2) (i) and 10 (2) (ii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, Act 18 of 1960 as amended by Act 23 of 73 and Act 1 of 1980 (hereinafter referred to as "the Act") seeking eviction of the petitioner on the ground that he had committed wilful default in the payment of rents and putting the tenanted premises to different user.

(2.) THE petition was contested by the petitioner herein contending that he had not committed default in the payment of rents and even, according to the respondent / landlord, the tenant had disconnected the telephone connection and he had got written consent from the landlord for obtaining the telephone connection and to run a PCO.

(3.) HEARD the learned counsel on either side.