J. MOHIDEEN PICHAI Vs. AARON AASIR

JUDGEMENT

(1.) THESE civil revision petitions have been filed to set aside the fair and decretal order, dated 24.09.2013, made in R.C.A.Nos.9 and 8 of 2013 on the file of the Rent Controller -Appellate Tribunal (Principal Subordinate Judge), Tirunelveli, confirming the fair and decretal order, dated 07.02.2013, made in R.C.O.P.Nos.29 and 46 of 2011 on the file of the Rent Controller (District Munsif Court), Tirunelveli.

(2.) SINCE the issues involved in both the Civil Revision Petitions and the parties are one and the same, they are heard together and disposed of by this common order.

(3.) IN both the civil revision petitions, the revision petitioner is the tenant, whereas the respondent is the landlord in respect of the petition premises. The respondent filed R.C.O.P.No.29 of 2011 before the Principal District Munsif Court, Tirunelveli, for an order of eviction against the petitioner from the petition premises on the ground of wilful default in payment of rent and owners occupation for establishing a business for his son under Sections 10(2)(i) and 10(3)(a)(i) of Tamil Nadu Buildings (Lease and Rent Control) Act 1960 (hereinafter referred to as "the Act'). The petitioner filed R.C.O.P.No.46 of 2011 under Section 8(5) of the Act, seeking permission to deposit the rent into Court, as the respondent refused to receive the rent, when tendered by the petitioner.