K. LALITHA Vs. R. JAMUNA BAI

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 10.02.2010 passed by the VIII Judge, Small Causes Court/Rent Control Appellate Authority, in R.C.A. No.1206 of 2006 confirming the order dated 21.11.2006 passed by the XIV Judge, Small Causes Court, Chennai in R.C.O.P. No.1038 of 2006.

(2.) THE petitioner is the tenant. The respondent is the landlady, who filed a petition for eviction in R.C.O.P. No.1038 of 2006 on the file of Rent Controller, XIV Judge, Small Causes Court on the grounds of willful default and own use and occupation.

(3.) THE tenant filed her counter and contested the petition stating that she sent money orders four times, but, the landlady deliberately refused to receive the same and the claim for own use and occupation of the petition premises for her daughter is not bonafide.