NANGAYARAMMAL Vs. LALITHA SHENBAGAM

JUDGEMENT

(1.) THE tenants are the revision petitioners.

(2.) THE respondent herein, as landlord, has filed RCOP No.6 of 2003 on the file of the Rent Controller (District Munsif), Kovilpatti, seeking an eviction order against the revision petitioners on the ground of willful default, under Section 10(2)(i) of the Tamil Nadu Buildings (Lease & Rent Control) Act, 1960, hereinafter called "the Act". THE non-payment of rent, which is sought to be labelled as willful default, giving a ground for eviction, has spread over only for five months, i.e. from May, 2002 to October, 2002.

(3.) HEARD the learned counsel for the petitioners and the learned counsel for the respondent.