M PERUMAL PALLAVARAYAR Vs. S BALASUBRAMANIAN

JUDGEMENT

(1.) THE tenant/respondent before the Rent Controller and appellant before the Appellate Authority under the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 is the revision petitioner in both these revisions.

(2.) THE landlord/respondent filed a petition under Section 10(2)(1) and 10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter referred to as 'the Act') for eviction of the tenant on the ground of willful default and for his own use.

(3.) THE tenant opposed the application denying the allegation of willful default in payment of rent and seeking for deposit of rent on the ground that the landlord refused to receive the rent. It was contended that the landlord has other buildings and shops and therefore, there was no bona fide requirement.