P. THANGAMANI AMMAL Vs. K. RAMACHANDRA CHETTY

JUDGEMENT

(1.) The tenant is the petitioner in the civil revision petition. The respondent/landlord filed a petition under Section 10(2)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 against the revision petitioner herein/tenant for eviction on the ground of willful default in payment of rent, which was taken on file as RCOP No.1234/2007. The learned Rent Controller (XIV Judge of Court of Small Causes, Chennai) accepted the case of the landlord and passed an order of eviction holding the revision petitioner herein/tenant to have committed willful default in payment of rent and directed her eviction granting two months time for vacating and handing over vacant possession of the petition premises.

(2.) The revision petitioner herein/tenant preferred an appeal under Section 23 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 in R.C.A.No.80/2008 and the learned Rent Control Appellate Authority, namely the VII Judge of the Court of Small Causes, Chennai, by his judgment and decree dated 18.09.2003, confirmed the order of eviction passed by the Rent Controller and dismissed the said appeal. Challenging the judgment and decree of the Rent Control Appellate Authority dated 18.09.2003 made in R.C.A.No.80/2008 confirming the order of eviction passed by the Rent Controller in RCOP No.1234/2007, the revision petitioner/tenant has filed the present revision under Section 25 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 on various grounds set out in the grounds of revision.

(3.) The arguments advanced by Mr.T.Dhanasekaran, learned counsel for the revision petitioner/tenant and by Mr.N.Nagusah, learned counsel for the respondent/landlord were heard. The fair and decretal order of the Rent Controller, the judgment and decree of the Rent Control Appellate Authority and other documents available on records sent for from the courts below were also perused.