VALLI AMMAL Vs. P K LOGAIYA REDDIAR

JUDGEMENT

(1.) THIS revision petition is directed against the Appeal Suit No.58 of 1985 on the file of the Subordinate Judge, Thiruvannamalai in reversing the judgment in O.S.No.l472 of l980 on the file of the District Munsif, Thiruvannamalai. The short facts are: The respondent/plaintiff had filed the suit against the revision-petitioner for recovery of Rs.2,288/- on the allegation that the plaintiff is a tenant of the building bearing door No.96-A, Big Bazaar Street, Thiruvannamalai on an annual rent of Rs.900/- under the defendant/ landlord that the plaintiff had paid the municipal taxes out of coercion to the tune of Rs.2,288/- and that the landlords are liable to pay the same to the plaintiff/tenant.

(2.) THE defendants have resisted the claim on several grounds inter alia contending that the claim is barred under Sec.6 of the Tamil Nadu Buildings (Lease & Rent Control) Act, 1960 as amended, that the claim of Rs.2,288 being only the excess amount by way of increased taxes after 1961 the tenant is liable to pay the same.