MICHAEL MARY Vs. RAMESH

JUDGEMENT

(1.) The unsuccessful tenant has filed this revision.

(2.) The revision is directed against the eviction order by the Rent Controller on the ground of willful default in payment of rent for the months of November and December 2000 and January 2001, as confirmed by the Rent Control Appellate Authority.

(3.) The respondent filed the Rent Control Petition on the ground of wilful default in payment of rent for the months of November and December 2000 and January 2001, in respect of the petition non-residential premises.