S. SEENIVASA GUPTA Vs. S. VENKATARAMAN

JUDGEMENT

(1.) Both the Civil Revision Petitions are filed against the order passed in R.C.A.No.110 of 1999 on the file of the Rent Control Appellate Tribunal (Principal Subordinate Judge), Tiruchirapalli, dated 19.06.2009.

(2.) One S. Venkataraman as the landlord has filed a petition in R.CO.P.No.175 of 1994 for evicting the tenant Srinivasa Gupta on the ground of willful default in payment of rent and for own use. The Rent Control Tribunal allowed that petition. Against which, the tenant preferred an appeal in R.C.A.No.110 of 2019. That appeal was partly allowed by deciding that there was no willful default in payment of rent and the portion of the judgment regarding the finding as to willful default was set aside and eviction was ordered on the ground of requirement of own use. Against that order of the Appellate Authority, the landlord filed a revision petition in C.R.P. (PD)(MD). No. 1434 of 2009 and the tenant filed a revison petition in C.R.P. (PD)(MD). No. 1442 of 2009. Since, both the Civil Revision Petitions are filed against the same order, the common order is passed.

(3.) Brief substance of the petition in R.CO.P.No.175 of 1994 is as follows:-