S KAYAROHANAM Vs. N K S NATARAJAN

JUDGEMENT

(1.) Civil Revision Petition has been filed by the tenant against the order of eviction passed by the Rent Control Appellate Authority, in which, confirmed the eviction order passed by the Rent Controller.

(2.) For the sake of convenience, the tenant is referred as revision petitioner and the landlord is referred as respondent hereafter.

(3.) The respondent filed the eviction petition in RCOP No.19 of 2003 under Sections 10(2)(i), 10(2)(ii)(b), 10(2)(iii) and 10(3)a(iii) of Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 and seeking eviction of the revision petitioner on the grounds of a) Wilful default, b) Different User, c) Act of waste, d) Own use and occupation.