JAYARAMAN Vs. JELHAMA

JUDGEMENT

(1.) THE revision petitioner is the tenant in R. C. O. P. No. 25 of 1987, on the file of the Rent Controller (Principal District Munsif, cuddalore ).

(2.) THE respondent filed the eviction petition against the present petitioner on the ground that she requires the building for her own occupation, and also on the ground that the tenant has defaulted in paying the rent at the rate of Rs. 80 per mensem, and the arrears of rent upto September, 1987 was Rs. 560. On the grounds of requirement of the buildings for demolition and reconstruction and denial of title also, the respondent (landlady), wanted eviction of the tenant.

(3.) THE petitioner herein filed R. C. A. No. 7 of 1989, on the file of the Appellate Authority (Subordinate Judge, Cuddalore ). THE appeal was dismissed, and the eviction order was confirmed. THE said concurrent findings of the authorities below are challenged by the tenant before this court.