RAMASAMY MUTHAIYAN Vs. JAYANTHI

JUDGEMENT

(1.) The revision petitioners are the respondents 2 and 3 before the Rent Control Appellate Authority.

(2.) Kaliyaperumal, the second respondent herein filed the Rent Control Original Petition for eviction of one Kalyanam, the tenant from the petition residential premises under section 10(2)(1) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (herein after referred to as "the Act") on the ground of wilful default in payment of rent for the months of July, 1990 to August, 1994.

(3.) It is stated in the Rent Control Original Petition that the first respondent's grandfather Manickam Pillai became the tenant under one Krishnasamy Padayachi, the father of the second respondent Kaliyaperumal and on the death of Manickam Pillai, the deceased Kalyanam, first respondent in the Rent Control Original Petition as the legal representative of Manickam Pillai attorned the tenancy and he paid the rent upto June 1990 and thereafter, he committed wilful default in payment of rent till August, 1994.