R.MAHALAKSHMI Vs. B.SUKUMAR

JUDGEMENT

(1.) The revision has been filed seeking to set aside the Judgment and decree dtd. 1/10/2017 made in R.C.A.No.4 of 2016 passed by the learned IX Small Cause Judge cum Rent Control Appellate Authority, Chennai by reversing the Judgment and Decree dtd. 28/10/2015 made in R.C.O.P.No.904 of 2014 passed by the learned XVI Small Causes Judge cum Rent Controller, Chennai.

(2.) For the sake of convenience, the parties are herein after referred to as landlord and tenant.

(3.) The revision petitioner is the tenant. The respondent is the landlord. The landlord had filed R.C.O.P.No.904 of 2014 before the Rent Controller under Sec. 10(2)(l) of Tamil Nadu Building (Lease and Rent Control) Act stating that the father of the landlord was a hereditary Trustee of Siddi Buddi Sundara Vinayagar Sri Lakshmi Amman Devasthanam and absolute owner of two shops bearing Old Nos.158 and 159, New Nos.198/2 and 198/3, Strahans Road, Pattalam, Chennai-600 012 and the tenancy was in respect of petition premises on a monthly rent of Rs.7000.00 for each shop for commercial purpose and that the tenant was a chronic defaulter in payment of rents and that he had lastly paid the rent for March 2012 and thereafter she failed and neglected to pay the rents from April 2012 to April 2014 aggregating to Rs.2,80,000.00. Thereafter, the landlord had sent a notice claiming the rents. But the tenant received the same, however, not replied.