A. SHAMEEM BAGUM Vs. M.SHAHUL HAMEED

JUDGEMENT

(1.) The landlords have come up with this Civil Revision Petition aggrieved by the judgment dtd. 9/12/2016 passed by the learned Rent Control Appellate Authority, allowing the Rent Control Appeal No.92 of 2015 filed by the tenant/respondent and reversing the judgment and decree dtd. 6/1/2015 passed in RCOP.No.1884 of 2012.

(2.) The facts that has given rise to the filing of the revision is stated as follows.

(3.) The revision petitioners/landlords have filed RCOP.No.1884 of 2012 under Sec. 10(2)(i) of Tamil Nadu Buildings (Lease and Rent Control) Act, (in short, the Act) for eviction of the respondent/tenant on the ground of willful default in payment of rent. According to the petitioners, the respondent was inducted as a tenant in a land measuring an extent of 1200 sq ft., consisting of Shed with cement sheeted roof, for carrying non-residential business of selling fire wood. Initially, the respondent paid Rs.400.00 as rent in the year 2002 and subsequently it was revised to Rs.500.00 until the year 2007. From July 2007, the respondent has been paying Rs.1,000.00 as rent. However, the respondent has paid rent lastly on 10/4/2011 and thereafter, he committed default in payment of rent from April 2011 to July 2012 for a period of 16 months. Therefore, for the default in payment of rent, the original petition was filed by the landlords for eviction.