PRASAD NAIDU Vs. PADMINI JAYASUNDAR

JUDGEMENT

(1.) THIS civil revision petition is listed today for admission and I heard the learned counsel for the petitioners.

(2.) THE tenants are the revision petitioners. THE respondent herein has filed RCOP No. 166 of 2003 for eviction against the petitioners herein on the ground of willful default in payment of rent, unauthorised subletting and also for demolition and reconstruction. It is stated that as against three other tenants, who were residing in the same premises, RCOP Nos. 1534 to 1536 of 2002 have been filed by the respondent herein more or less on the same ground and all the four petitions were allowed by the learned Rent Controller on the only ground of demolition and reconstruction by a common order dated 18-12-2003 and eviction was ordered.