S VENKATESA PERUMAL Vs. V RAMKUMAR

JUDGEMENT

(1.) Aggrieved over the judgment and decree passed in R.C.A.No.348/2014 on the file of VII Court of Small Causes, confirming the order passed in M.P.No.520 of 2013 in R.C.O.P.No.943 of 2014, on the file of X Court of Small Causes, Chennai, the tenant has filed the above Civil Revision Petition.

(2.) The respondent/landlord filed a petition in R.C.O.P.No.943 of 2013 for eviction on the ground of wilful default. The petitioner/tenant filed his counter and was contesting the Original Petition.

(3.) In the said Original Petition, the respondent/landlord filed an application in M.P.No.520 of 2013 under Sec.11(4) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 contending that the tenant had committed default of rent for 18 months at the rate of Rs.22,000/-per month amounting to Rs.3,96,000/- and thereby sought for eviction.