M/S. SAREE SANSAR Vs. NANDAKUMAR

JUDGEMENT

(1.) Heard both the learned counsel appearing for the petitioners as well as the learned counsel appearing for the respondent.

(2.) This Civil Revision has been preferred under Article 227 of the Constitution of India, seeking an order to strike off R.C.O.P.No.223 of 2009 pending on the file of the Rent Controller / District Munsif Court, Coimbatore.

(3.) It is an admitted fact that the petitioners are the tenants and the respondent is the landlord. Learned counsel appearing for the petitioners submits that earlier, the respondent herein filed R.C.O.P.No.113 of 2010 under Sections 10 (2) (i), 10 (2) (ii) (a), 10 (2) (b) (vi) and 10 (3) (a) (iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act (herein after referred to as "the Act"), on the ground of wilful default in payment of rent and other grounds, however, the same was dismissed for default.