VENKATA SUBBA REDDIAR Vs. T KANNAN ALIAS DEVARASSU

JUDGEMENT

(1.) THE revision petitioner in all the revisions is the landlord in H. R. C. O. P. Nos. 32, 30, 31, 33 and 34 of 2002 on the file of the Rent Controller, Pondicherry. All the revisions have been filed against the judgments and decrees dated 24. 4. 2002 in R. C. A. Nos. 11, 9, 10, 12 and 13 of 2002 on the file of the Principal District Judge, Pondicherry in reversing the orders of the Rent Controller, who refused to permit the first respondent/tenant for deposit of rent into Court, by allowing all the appeals. The landlord aggrieved against such judgments and decrees filed these revisions.

(2.) THE first respondent in all the revisions have filed the Rent Control Original Petitions for deposit of rent under Section 8 (5) of the Pondicherry Buildings (Lease and Rent Control) Act (hereinafter referred to as "the Act) claiming that they became tenants under the original owner Ramakrishna Reddiar, who is the father of the revision petitioner and husband of the second respondent herein and on the death of Ramakrishna Reddiar, the rent was paid to the revision petitioner and the second respondent herein and since they refused to receive the rent in the month of January, 2000, the tenants, viz. , the first respondent in all the revisions sent the rent by money order and the same was refused. Then the tenants sent lawyer notice dated 14. 3. 2000 followed by another notice dated 21. 3. 2000 calling upon the revision petitioner to furnish bank account so as to enable the tenants to deposit the rent and since the bank account was not furnished, the first respondent filed H. R. C. O. P. Nos. 32, 30, 31, 33 and 34 of 2000 respectively against the revision petitioner and his mother, the second respondent herein.

(3.) ALL the Rent Control Original Petitions were contested by the landlord, viz. , the revision petitioner and his mother, who also supported the case of the revision petitioner stating that she is willing to receive half share of the rent and also prepared to issue receipt and she did not refuse to receive rent.