RAGHAVAN Vs. METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD

JUDGEMENT

(1.) AGGRIEVED by the order of the Subordinate Judge, Poonamallee passed in R. C. A. No. 12 of 1995, dated 29. 3. 2001 confirming the order of the Rent Controller, Poonamallee passed in R. C. O. P. No. 150 of 1985, dated 17. 10. 1994, the petitioners have come forward with this revision petition.

(2.) THE petitioners are the legal representatives of one Sivalingam, who was the tenant under the Madras Metropolitan Water Supply and Sewerage Board, Madras, which filed a petition in R. C. O. P. No. 150 of 1 985 under Section 10 (2) (i) of the Rent Control Act for evicting the respondent/tenant from the premises.

(3.) INITIALLY, the said Sivalingam was a tenant under the Corporation of Madras for the monthly rent of Rs. 20/- and after the formation of the respondent Board in the year 1978, the said premises was taken over by the Board. Since the said Sivalingam has committed default in paying the rent Rs. 20/- per month from 1. 8. 1978 to 1. 9. 198 4 amounting to Rs. 1440/-, a notice was sent to the tenant asking him to vacate from the premises. Since the said notice was returned with an endorsement that no such person was available in the said address, the respondent has filed the petition in R. C. O. P. No. 150 of 1985 on the file of the District Munsif Court, Poonamallee. Subsequently, since the said Sivalingam died, his legal representatives, who are the revision petitioners herein, were impleaded.