P. MADHAN MOHAN Vs. D.A. HAJA MOHIDEEN

JUDGEMENT

(1.) THIS civil revision petition arises out of the order dated 07.08.2006 passed by the Rent Control Appellate Tribunal, VIII Small Cause Courts, at Chennai in R.C.A. No. 333 of 2006 confirming the order and decretal order dated 09.03.2006 passed by Rent Controller, XV Small Cause Courts at Chennai in M.P. No. 686 of 2005 in R.C.O.P. No. 8 of 2003.

(2.) THE tenant in RCOP. No. 8 of 2003, is the petitioner in this revision. The respondent/landlord filed the petition against the petitioner under Sections 10(2)(i) of the Tamil Nadu Buildings (Lease & Rent Control) Act. The landlord has averred in the eviction petition that the tenant was inducted in the petition premises on a monthly rent of Rs. 2,500/ -. The tenant was a chronic defaulter in payment of rent and he committed willful default in payment of monthly rent from March, 2001 to September, 2005.

(3.) THE respondent filed M.P. No. 686 of 2005, in the eviction petition under Section 11(3) of the Tamil Nadu Building (Lease and Rent Control) Act, seeking for a direction to the tenant to pay the tune of Rs. 1,50,000/ - to the landlord towards arrears of rent for the period from March, 2001 to September, 2005.