SAYARMAL SURANA Vs. KANAL KANWAR BATHA

JUDGEMENT

(1.) THE revision petitioner is the tenant in both the revisions. THE respondents/ landlords filed RCOP.No.1406 of 1999 on the file of the XII Judge, Small Causes Court, Chennai, for eviction on the ground of willful default in payment of rent and using the property for different purpose and for additional accommodation.

(2.) THE learned Rent Controller ordered eviction on the ground of willful default and additional accommodation and rejected the case on the ground of different user. Aggrieved by the same both the landlords and tenant filed appeals in R.C.A.Nos.483 and 490 of 2001 and the learned Rent Control Appellate Authority allowed the appeal filed by the landlords in R.C.A.No.483 of 2001 and dismissed the appeal filed by the tenant in R.C.A.No.490 of 2001 and aggrieved by the same, these revisions are filed.

(3.) HEARD both sides.