A S K VENKATACHARY Vs. M MEERAN SAHEB

JUDGEMENT

(1.) The revision petitioner is unsuccessful landlord before the Rent Control Appellate Authority.

(2.) The landlord filed the Rent Control Original Petition for eviction on the ground of wilful default in payment of rent from June, 1989 to September, 1989.

(3.) The petition was contested admitting the quantum of rent at Rs.325/- per month and denying that he has committed default in payment of rent for the months of June, 1989 to September, 1989 as claimed by the landlord and further stating that the landlord was in the habit of receiving rental amount in lump-sum once in three or four months. It is further stated that when the tenant tendered rent for the months of June, 1989 to October, 1989 in November, 1989, the landlord refused to receive the rent demanding higher rent, so the tenant sent the rent for the months of June, 1989 to October, 1989 as per Pay Order of Canara Bank.