S. KRISHNAN Vs. LAKSHMI

JUDGEMENT

(1.) The tenant is the revision petitioner herein..

(2.) The contesting respondents are the landlords filed in R.C.O.P.No.2 of 2009 on the file of the Rent Controller/Principal District Munsif, Bhavani against the tenant/revision petitioner for eviction under Sections 10(2)(i), 10(3)(a)(i) and 14(1)(b) of the Tamil Nadu Buildings Lease and Rent Control Act.

(3.) The petition before the Rent Controller proceeds on the basis that the contesting respondents/landlords have filed R.C.O.P.No.2 of 2009 on the file of the learned Rent Controller/Principal District Munsif Court, Bhavani against the petitioner for eviction under Sections 10(2)(i), 10(3)(a)(i) and 14(1)(b) of the Tamil Nadu Buildings (Lease & Rent Control) Act. According to the landlords, the subject mater premises was given an oral lease in the month of June, 2005 for the monthly rent of Rs.200/- and that the petitioner had agreed to vacate the premises from April 2009, whereupon, the petitioner allegedly committed default. Hence, the above R.C.O.P.No.2 of 2009 was filed on the ground of willful default, own use and occupation and for immediate demolition and reconstruction.