M KOTHANDAPANI Vs. DHANAMMAL

JUDGEMENT

(1.) The tenant, who suffered an eviction order before the courts below, is the revision petitioner.

(2.) The respondents herein as petitioners, claiming as the landlords, under a Will said to have been executed by one Pushpa Ammal, in respect of the petition mentioned property, have filed a petition for eviction of the revision petitioner, on the ground that he had committed willful default, in payment of rent from January 1993.

(3.) The revision petitioner, as respondent in R.C.O.P. opposed the application, questioning the genuineness of the Will, as well as denying the status of the landlords, disputing their title to the property. It is the further case of the tenant that the property originally belonged to a trust, under whom he took the property for lease and was paying the rent regularly. In this view, the tenant contended that the respondents herein are not entitled to file a petition for eviction, thereby prayed for the dismissal.