G.PACKIA NADAR Vs. T.VIJAYALAKSHMI

JUDGEMENT

(1.) The un-successful tenant is the revision petitioner.

(2.) Originally, the respondents' father, R.K.Sambandam Chettiar filed R.C.O.P.No.5 of 2006 for eviction on the ground of wilful default. Pending the application, the said R.K.Sambandam Chettiar died and his legal heirs were impleaded as petitioners 2 to 4. The Rent Controller allowed the said application and ordered eviction. The tenant, aggrieved by the said order of eviction, preferred an appeal in R.C.A.No.5 of 2015 before the Principal Sub-Court, Thanjavur. The said appeal was dismissed confirming the order of eviction passed by the Rent Controller. As against the concurrent findings, C.R.P(MD)No.308 of 2019 has been preferred by the tenant.

(3.) The tenant filed R.C.O.P.No.4 of 2014 seeking permission to deposit the monthly rents into the Court, invoking the provisions of Sec. 8(5) of the Tamil Nadu Building (Lease and Rent Control) Act, 1960. The said application came to be dismissed. As against the same, the tenant preferred an appeal in R.C.A.No.4 of 2015. The said Rent Control Appeal was also dismissed, confirming the findings of the Rent Controller and as against these concurrent findings, the tenant has preferred the revision in C.R.P(MD)No.309 of 2019.