K NAGARAJAN Vs. V SUBRAMANIAM

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 01.10.2009 passed in RCA No.2 of 2008 by the Appellate Authority-I Additional Sub Judge, Erode, confirming the fair and final order dated 29.08.2008 passed in RCOP No.8 of 2003 by the Rent Controller I Additional District Munsif, Erode, this civil revision petition is focussed.

(2.) THE original landlord deceased Vaiyapuri Mudaliar, during his life time filed RCOP No.8 of 2003 as against the respondent/tenant- Nagarajan, invoking Section 10(2)(1) of the Tamil Nadu Buildings (Lease and Rent Control) Act, on the ground of willful default in paying the rent in respect of the non residential premises, namely the shop. The tenant resisted petition.

(3.) CHALLENGING and impugning the orders of both the Courts below, this revision has been focussed on various grounds.