J.R.CHANDRAN Vs. P.KUBENDRA SINGH

JUDGEMENT

(1.) A certain Anantharaman had laid two separate petitions in R.C.O.P.No.543 of 2014 and R.C.O.P.No.548 of 2014 before the Rent Controller for eviction of his tenants J.R.Chandran and Desikan respectively principally under Sec.10(2)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (henceforth would be referred to as 'the Act'). Of these two tenants, J.R.Chandran also attempted to institute a suit against Anantharaman, but his plaint was not taken on record and was rejected.

(2.) The tenant concerned is J.R.Chandran. The landlord had instituted R.C.O.P.No.543 of 2014 for eviction of the tenant for wilful default in paying the rent. The Rent Controller passed an order of eviction vide his order dtd. 10/8/2018. Challenging the same, the tenant preferred R.C.A.No.649 of 2018 before the Rent Control Appellate Authority and he lost it. Challenging the same, the tenant preferred C.R.P.(NPD) No.3313 of 2019.

(3.) This case has a background history and it is now introduced: