KASI AMMAL Vs. S V NATESA THEVAR

JUDGEMENT

(1.) THE revision petitioners/tenant filed this two Civil Revision Petitions against the fair and decreetal orders dated 27.11.2008 passed in Rent Control Appeal Nos.1 and 2 of 2006 on the file of Subordinate Court (Rent Control Appellate Authority), Cheyyar in reversing the fair and decreetal orders dated 25.02.2005 passed in RCOP Nos.5 and 6 of 1993 on the file of Principal District Munsif Court (Rent Controller), Cheyyar.

(2.) HEARD the learned counsel appearing for both sides and perused the materials available on record.

(3.) THE respondent/landlord filed RCOP No.5 of 1993, in which, it is stated that the revision petitioners were tenants and the rent was increased periodically from Rs.40/ - to Rs.200/ -. But, the revision petitioners have not paid the rent from the month of May 1992. Therefore, the respondent issued a legal notice on 07.07.1993 to the revision petitioners, but, the revision petitioners have sent a reply on 10.07.1993, in which, it is stated that the monthly rent is only Rs.100/ - and also stated that no arrears of rent and hence, filed the above said RCOP No.5 of 1993 to evict the revision petitioner under Section 10(2)(1) of the Tamil Nadu Buildings (Lease and Rent Control) Act.