M.A. VENUGOPAL Vs. N.R. SHANKAR

JUDGEMENT

(1.) THE unsuccessful tenant has filed this revision challenging the concurrent findings of the Rent Controller and the Appellate Authority.

(2.) THE first respondent initiated eviction proceedings against the petitioner and the second respondent on the grounds of wilful default, and sub -letting. The landlord has contended that the petitioner herein was inducted as a tenant on monthly rent or Rs.1,200/ - and he used to deposit the monthly rent in the account of the landlords in Valsarvakkam Vyasya Bank Chennai. However, from February 2001, the tenant was irregular in payment of monthly rent, which necessitated the landlord to issue notice on 29.12.2002, calling upon the tenant to pay arrears of rent and to vacate and deliver the vacant possession of the petition property. Though the tenant received the notice, but he neither complied with the demand nor sent any reply. It is further alleged that the petitioner herein/main tenant has sublet the petition premises to the second respondent without the consent of the landlord and that the second respondent is carrying on business in the petition premises.

(3.) THE tenant filed counter denying the allegations in the eviction petition stating that there is no arrears as he had deposited every month rent in the bank account of the landlord, that he has not inducted the second respondent as sub -tenant.