CHANDRA BAI Vs. M J KUPPUSAMY PILLAI

JUDGEMENT

(1.) THE tenant in rent control proceedings is the petitioner in this civil revision petition.

(2.) THE respondent/landlord filed R.C.O.P.No.2584 of 1982 on the file of the Court of Causes, Madras, for eviction of the petitioner on the grounds that the petitioner/tenant wilfully defaulted in payment of rents; has caused nuisance; and the premises occupation of the tenant is required for additional accommodation. THE period of default said to be from June, 1981 to April, 1982.

(3.) LEARNED Rent Controller, after going through the pleadings, evidence and after hearing the arguments of the learned counsel on both sides, held that the claim of the landlord there must be eviction on the basis, of nuisance caused by the tenant and the premises required for additional accommodation was not established. However, the first Authority that the landlord has established that the tenant has committed wilful default in payment rents. Only on that ground, the order of eviction was passed.