MOHAMMAD RAWOOF Vs. RAHMAN BEEVI

JUDGEMENT

(1.) THE second respondent in R. C. O. P. No. 3 of 2000 on the file of the District Munsif (Rent Controller), Nagapattinam, is the revision petitioner in C. R. P. No. 3294 of 2001. This Civil Revision Petition is directed against the order of eviction on the ground of wilful default in payment of rent negativing the prayer for eviction on the grounds of subletting and for own use and occupation as per judgment dated 31. 8. 2001 in R. C. A. No. 1 of 2001 passed by the Rent Control Appellate Authority (Principal Subordinate Judge), Nagapattinam, reversing the order of dismissal dated 22. 12. 2000 passed by the Rent Controller (District Munsif), Nagapattinam, in R. C. O. P. No. 3 of 2000 filed for eviction on the grounds of wilful default, subletting and for own use and occupation.

(2.) THE petitioner in R. C. O. P. No. 5 of 2000 filed under Section 8 (5) of the Tamil Nadu Buildings (Lease and Rent Control) Act (hereinafter referred to as 'the Act'), is the revision petitioner in C. R. P. No. 1144 of 2002. The said petition, after contest, was allowed by the Rent Controller as per order dated 22. 12. 2000 and the appeal filed against the same in R. C. A. No. 2 of 2001 was dismissed by the Rent Control Appellate Authority as per judgment dated 31. 8. 2001, which is challenged in the latter revision petition.

(3.) THE appeal filed by the landlady in R. C. A. No. 1 of 2001 against the dismissal of R. C. O. P. No. 3 of 2000 was allowed in part thereby ordering eviction on the ground of wilful default in payment of rent. The appeal filed by the landlady in R. C. A. No. 2 of 2001 was also allowed reversing the order of the Rent Controller permitting the petitioner for depositing the rent in Court. The said judgments are challenged in these Revision Petitions.