MOHAMMED NIYAMATHULLAH Vs. V SAHITHA

JUDGEMENT

(1.) The facts, in the both the revision petitions, are similar and therefore, both the revision petitions are taken together and disposed of by this common order.

(2.) The revision petitioner is the landlord, who has filed the petitions, under Section 10(2)(i) of the Tamil Nadu Buildings (Lease & Rent Control) Act, 1960, (hereinafter referred to as the Act), for eviction of the tenant, on the ground that the tenant has committed wilful default in payment of rent. Incidentally, it is also stated that the tenant has sublet the premises.

(3.) The respondent/tenant filed a counter, giving some explanations for non payment of rent.