A NARASIMHAN Vs. N JANARDHANAN

JUDGEMENT

(1.) THE tenant within the meaning of the Tamil Nadu Buildings (Lease and Rent Control) Act XVIII of 1960, hereinafter referred to as the Act is petitioner. THE respondent herein is the landlord. THE landlord sought the eviction of the tenant on two grounds: (1) requirement of the building for demolition and reconstruction; and (2) willful default in the payment of rents for 15 months.

(2.) THE tenant contested the petition for eviction. THE rent Controller countenanced only the second ground viz. , wilful default in the payment of rents and ordered eviction of the tenant. THE tenant appealed and the Appellate Authority has also chosen to confirm the order of eviction.