RENGANATHAN Vs. JHANSI LAKSHMIRANI

JUDGEMENT

(1.) THE tenant is the revision petitioner. THE respondents/ landlords filed RCOP.No.3 of 2000 for eviction on the ground of willful default in payment of rent denial of title and for demolition and reconstruction.

(2.) THE learned Rent Controller and the learned Rent Control Appellate Authority ordered eviction and aggrieved by the same this revision is filed.

(3.) THE revision petitioner also contested the rent control application stating that he has spent Rs.25,000/- for the improvement of the property with the consent of Sundaram Iyengar and he agreed to adjust the amount from the rent and the respondents herein have to prove their title and there is no relationship of landlords and tenant between the respondents and the petitioner.