S. DHANALAKSHMI Vs. D. RAGHURAM REDDY AND ORS.

JUDGEMENT

(1.) THESE civil revision petitions arise out of the common judgment dated 24.11.2011 passed in R.C.A. Nos. 246 of 2011 & 274 of 2010 on the file of the learned VIII Judge, Small Causes Court, Chennai, confirming the fair and decreetal orders dated 09.04.2010 & 23.04.2010 respectively passed in M.P. No. 416 of 2009 in R.C.O.P. No. 1371 of 2008 & R.C.O.P. No. 1371 of 2008 on the file of the learned XIV Judge, Small Causes Court, Chennai.

(2.) PENDING Revision Petitions, the respondent/landlord died and his legal heirs were brought on record in C.R.P. No. 605 of 2012 as respondent Nos. 2 to 4.

(3.) THE case of the landlord is that the tenant was inducted as a tenant by a lease agreement dated 20.11.2006 for a portion measuring to an extent of 429 square feet in the building bearing D. No. 2 -B, first Main Road, Kumaran Nagar, Peravallur, Chennai - 82 on a monthly rent of Rs. 4,500/ -. The tenant has paid a sum of Rs. 1,10,000/ - as advance. At the request of the tenant, an another portion measuring to an extent of 330 sq.feet of vacant land was leased out to him on the same day for a monthly rent of Rs. 750/ - and the tenant has paid an additional amount of Rs. 15,000/ - as advance. However, the tenant failed to pay the rent regularly from November, 2007 to May, 2008 amounting to Rs. 36,750/ -. Hence, the tenant is liable to be evicted under the provision of Section 10(2)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960.