R MITTALAL JAIN Vs. JOHNY DCOUTA

JUDGEMENT

(1.) THE tenant is the revision petitioner who has been evicted on the grounds of wilful default. THE Rent Controller and the appellate authority confirmed the findings of wilful default.

(2.) THE learned counsel for the petitioner attacked the order of eviction on the following grounds:

(3.) IN Marudachala Udayar v. Dhandapani (1980 I MLJ 169 = 93 L.W. 549) this Court had held that it is the duty of the tenant to obtain receipts and Section 8 of the Tamil Nadu Buildings (Lease and Rent Control) Act has been introduced to protect the tenant's interest, if the landlord refuses to receive rent or evades issue of receipt.