J. TAMILSELVAN Vs. M. RAJENDRAN

JUDGEMENT

(1.) The present Civil Revision is filed against the fair and decretal order of the learned Appellate Authority (Principal Subordinate Judge), Salem dtd. 10/12/2021 in RCA No.4 of 2018, reversing the fair and decretal order of the learned Rent Controller (Principal District Munsif), Salem dtd. 5/4/2018 in RCOP No.38 of 2013.

(2.) The respondent-landlord instituted eviction proceedings before the Rent Controller in RCOP No.38 of 2013 mainly on the ground of willful default in payment of rent. The Rent Controller-Principal Sub Court, Salem dismissed the RCOP No.38 of 2013. Challenging the said order, the revision petitioner-tenant filed an appeal in RCA No.4 of 2018.

(3.) The Rent Appellate Authority adjudicated the issues and reversed the order passed by the Rent Controller in RCOP. The Rent Appellate Authority formed an opinion that the ground of willful default in payment of rent is proved and the claim of the revision petitioner-tenant that he is the permissive occupant is not proved.