K M H SULTAN AJMAL SHA Vs. JAYA

JUDGEMENT

(1.) THE civil revision petition is filed against the judgment and decree passed by the learned Principal Subordinate Judge, Chengalpattu in R.C.A. No.14 of 2002 confirming the order passed by the learned Rent Controller, Tambaram in R.C.O.P. No.5 of 2000.

(2.) BRIEFLY stated, the facts of the case are that the respondents herein are the owners of the suit schedule premises and the petitioner herein was a tenant in respect of a portion of the said premises. On the ground that the petitioner, who was hitherto paying the rent in respect of the said portion to the vendors of the respondents, had committed default in payment thereof, the respondents filed applications under Sections 10(2)(1) and 11(4) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 before the learned District Munsif/Rent Controller, Tambaram for eviction, in view of the wilful default in payment of rent. The learned Rent Controller passed an order on 3.10.2001 in R.C.O.P. No.5 of 2000 directing the petitioner to vacate the premises in question within three months from the date of the order.

(3.) I have heard the learned counsel for the revision petitioner and the respondents.