A SRINIVASSE Vs. R JAYAKUMAR

JUDGEMENT

(1.) THE civil revision petition is directed against the judgment and decree passed in R. C. A. No. 30 of 1999 on the file of the Principal District Judge at Pondicherry, dated 2. 11. 2000 reversing the order of eviction dated 22. 12. 1998 made in H. R. C. O. P. No. 38 of 1997 on the file of the Rent Controller, Pondicherry, on the ground of denial of title.

(2.) THE revision petitioner, who is tile landlord, leased the schedule mentioned premises to the respondent by virtue of a lease dated 1. 3. 1993 for rent Rs. 750 p. m. The respondent tenant is running a business in the premises under the name and style 'j. K. R. Surgicals. ' The respondent failed to pay the rent from December 1996. Despite repeated demands, as the respondent did hot pay the rent, the petitioner issued a notice dated 7. 5. 1997 to which the respondent gave a reply containing untenable allegations. Hence, the petitioner filed A petition seeking for eviction of the respondent from the petition mentioned premises.

(3.) DENYING the averments made in the petition, t lie respondent filed this Counter.