KOPPAIYAN Vs. K RAMARAJ

JUDGEMENT

(1.) The tenant, who suffered an eviction order in the hands of the courts below concurrently, is the revision petitioner.

(2.) The respondent herein as landlord had filed a petition before the Rent Controller in R.C.O.P.No.12/1997, for the eviction of the tenant/revision petitioner, on the grounds that the tenant had committed willful default in payment of rents, from June 1981 to May 1996, totaling a sum of Rs.11,700/-, that he had willfully denied the title of the petitioner, that the premises is required for demolition and reconstruction, to have personal occupation.

(3.) The respondent in R.C.O.P.12/1997 viz., the tenant/revision petitioner opposed the application contending, that he is not the tenant, in respect of T.S.No.2317, that he is the tenant only in respect of the ground alone in T.S.No.2316/2 and not the superstructure and in this view, the Rent Controller has no jurisdiction to entertain the application for eviction, that he had not denied the title of the landlord willfully at any point of time and that in view of the previous litigation between the parties, the rent control application is not maintainable.