REGENT COMPUTRONICS PVT. LTD.

SAID ALAVI Appellant

V/S

KANNAN Respondents

Referred Judgements :-

S.V.M.NAGAVAIRAVASUNDARAM V. S.BASEERATHAN [REFERRED TO]
RAMALINGAM PILLAI (DIED) AND SEVEN OTHERS V. MURUGESAN AND ANOTHER [REFERRED TO]
RADHAKRISHNAN V. SEETHALAKSHMI [REFERRED TO]
S.MOHAMMED IQUBAL V. M.PADMANABHAN [REFERRED TO]
M.SHERIFF V. KATHIJA BEEVI AND ANOTHER [REFERRED TO]
G.R.RAGUPATHY V. DR.K.SANKAR,REPRESENTED BY DR.K.G.ASHOK KUMAR [REFERRED TO]
HIRALAL MOOLCHAND DOSHI VS. BAROT RAMAN LAL RANCHHODDAS [REFERRED TO]
AIR INDIA LIMITED VS. COCHIN INT AIRPORT LIMITED [REFERRED TO]
R KRISHNASWAMY VS. N ARUMUGAM [REFERRED TO]
S M SUBBIAH VS. S NANDAPPAN [REFERRED TO]
S M ISPAHANI VS. HARRINGTON HOUSE SCHOOL [REFERRED TO]

JUDGEMENT

(1.) THE tenant and the landlord are the revision petitioners and the respondents respectively in both the revision petitions.

(2.) THE landlord has filed an eviction petition in H.R.C.O.P.No.5 of 1995 on the ground of wilful default and additional accommodation under Secs.10(2)(1) and 10(3)(c) of the Pondicherry Buildings Lease and Rent Control Act before the Rent Controller-cum-Principal District Munsif, Pondicherry.

(3.) POINT No.1: With regard to the wilful default, the Rent Controller came to a definite conclusion that the tenant has not committed wilful default for the reason that even though the tenant was ready to pay the arrears of rent to the landlord, the landlord refused to receive the rent tendered by the tenant in person and hence the tenant sent the rent to the landlord through money order.

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SAID ALAVI Vs. KANNAN

Referred Judgements :-

JUDGEMENT

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