AMALRAJ Vs. V LAKSHMANAN

JUDGEMENT

(1.) AGGRIEVED over the judgment of the learned Rent Control Appellate Authority, Dindigul granting an order of eviction in favour of the respondents/landlords by reversing the order of the learned Rent Controller, wherein the petition for eviction filed by the respondents/ landlords was originally dismissed, the tenants have filed this revision petition.

(2.) THE respondents/landlords filed a petition for eviction under Section 10(3)(a)(iii), 10(2)(ii)(a) and 14(1)(b) of the Tamilnadu Buildings (Lease and Rent Control) Act with the following averments: THE properties, in question, originally, belonged to petitioner's mother Krishnammal. She let the properties for rent to the first respondent in RCOP. From 21.5.1977, the first respondent's son David Prabhakaran has become the tenant. He did not pay the rent