P NACHIMUTHU Vs. MATHURAIVELAN

JUDGEMENT

(1.) THIS revision petition has been brought forth by the revision petitioners, who are the legal representatives of the first respondent in the eviction petition, in which they suffered an order of eviction and the same was, subsequently, affirmed by the Appellate Authority also.

(2.) THE respondent/landlord filed a petition for eviction on three grounds, namely, wilful default, causing damage to the property and for demolition and reconstruction under Sections 10(2)(i), (iii) and 14(1)(b) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 alleging that the first respondent became the tenant in respect of the property agreeing to pay a monthly rental of Rs.250/-; that subsequently, it was enhanced to Rs.800/- from May, 1998; that he fell in arrears from July, 1998