RAVI Vs. KARUNAMURTHY

JUDGEMENT

(1.) THE respondent/tenant in C.T.P.No.18 of 2010, on the file of the Revenue Court, Cuddalore, is the revision petitioner herein.

(2.) THE landlords, viz., respondents herein has filed the above petition, seeking eviction of the revision petitioner, who is admittedly, their cultivating tenant, on the ground that the revision petitioner has failed to pay arrears of rent, despite the judgment and decree passed in O.S.No.63 of 2006.

(3.) PER contra, the learned counsel appearing for the respondents submitted that the revision petitioner/tenant is a chronic defaulter and he failed to pay the rent for a period of two years i.e., 2004-05 and therefore, a suit in O.S.No.63 of 2006 was filed and in that suit, a decree was passed and the rent amount was recovered, but, for the subsequent years i.e., 2006 & 2007, the revision petitioner committed default in payment of rent and the respondents/landlords got the property under a Registered Will, dated 7.12.1983, executed by the original owner, viz., the father of the first respondent. Therefore, respondents/landlords require the property, for their own cultivation and they filed the application for eviction on the ground of default in payment of rent, as well as, on the ground of denial of title and considering the requirements of the respondents, an order was passed by the Assistant Commissioner and the order does not call for any interference of this Court.