ABDUL RAZACK Vs. MOHAMMED SALI

JUDGEMENT

(1.) THE tenant, who lost his case before the courts below in the proceedings initiated by the landlord for eviction under Section 10 (2) (i ) and 10 (3) (a) (iii) of Tamil Nadu Buildings (Lease and Rent Control) Act is the revision petitioner herein.

(2.) THE respondent herein is the landlord of the premises at Door No. 10-A, S.N. High Road, Tirunelveli junction, but the land thereunder belonged to Dharga. THE demised premises was leased out by the respondent to the revision petitioner for a monthly rent of Rs. 200/- and the same was enhanced to Rs. 700/- at the time of filing the Rent Control Original petition, which is payable on or before 5th of every succeeding English calander month. THE above said facts are not in dispute.

(3.) THE courts below held that though the revision petitioner herein has contended that the rent was paid by means of money order for the month of December 2001 to January 2002 and it was returned deliberately by the respondent herein, no valid evidence has been placed before the courts below, besides further period after RCOP was filed, no deposit was made in time.