F DOMINIC SAGAYAM Vs. C P HARIHARAN

JUDGEMENT

(1.) INVEIGHING the judgement and decree dated 18.8.2009 passed by the Sub Court, Poonamallee, in RCA No.9 of 2008, confirming the order dated 8.2.2008 passed by the District Munsif, Poonamallee, in RCOP No.9 of 2007, C.R.P.No.3564 of 2009 is filed and as against the order dated 8.2.2011 passed by the Principal District Munsif, Poonamallee in E.P.No.118 of 2010, C.R.P.No.677 of 2011 is filed.

(2.) THE parties, for the sake of convenience, are referred to hereinunder according to their ranking before the Rent Controller.

(3.) THE learned counsel for the revision petitioner/tenant, by placing reliance on the grounds of revisions would submit that Ex.P8, dated 23.3.1965 is the receipt, which would evince and evidence that the revision petitioner/tenant paid to the present landlord's father, a sum of Rs.70,000/- on 2.3.2003 itself as advance; however, both the Courts below, erroneously disbelieved the said document and held as though there was 'wilful default' in paying the rents.