A. S. ABBASHKHAN Vs. M. D. GAJARAJKUMAR

JUDGEMENT

(1.) The present Civil Revision is filed to set aside the order and decree in RCA No.64 of 2021 dtd. 29/11/2022 on the file of the VII Small Causes Court at Chennai in confirming the order and decree in MP No.1 of 2021 in RCOP No.1466 of 2018 dtd. 6/3/2021 on the file of the X Small Causes Court at Chennai.

(2.) The revision petitioner is the tenant. The respondentlandlord instituted the proceedings for eviction on the ground of willful default in payment of rent.

(3.) The Rent Controller adjudicated the issues under Sec. 10(2)(1) of the Act and ordered for eviction. The revision petitioner-tenant filed RCA No.64 of 2021, which was also dismissed by the Rent Control Appellate Authority. Thus the petitioner is constrained to move the present Civil Revision Petition.