G. DAYALAN Vs. D. GOPAL

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order passed in RCA No. 664 of 2011 confirming the order passed by the learned Rent Controller in RCOP No. 1204 of 2003.

(2.) THE respondent, as landlord filed an eviction petition in RCOP No. 1204 of 2003 on the ground of wilful default and own use occupation. The case of the landlord is that the tenant occupied the petition premises on 24.02.2002 on a monthly rent of Rs.1500/ - but he is a chronic defaulter in payment of rent and failed to pay the rent from the inception of the tenancy. The landlord further stated that he requires the petition premises for his additional accommodation, as the premises in which he is living is not adequate for his family consisting of himself, his wife, two sons married daughter, son -in -law and grand children.

(3.) BEFORE the learned Rent Controller, both the parties have adduced oral and documentary evidence. The learned Rent Controller, on appreciation of the oral and documentary evidence, held that the lease agreement relied upon by the tenant is a forged one and held that the tenant is liable to pay rent of Rs.1500/ - per month to the landlord. The learned Rent Controller has further held that the requirement of additional accommodation by the landlord is bonafide and order eviction.