K M MOHAMMED Vs. N ETHIRAJAN

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 24. 11. 2005 passed in r. C. A. No. 223/2005 on the file of the learned VIII Small Causes Court (Appellate Authority), chennai, confirming the order dated 3. 8. 2004 in R. C. O. P. No. 1688/2003 on the file of XII Small causes Court (Rent Controller), Chennai.

(2.) THE landlords/respondents filed a petition seeking eviction of the petitioner/tenant from the petition premises on the ground of wilful default under Sec. 10 (2) (i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter called 'the Act' ). The Rent Controller allowed the petition and directed the petitioner/tenant to be evicted after recording a finding that the tenant did commit wilful default in the payment of rent. The tenant preferred an appeal, which was also dismissed by Rent Control Appellate Authority thereby confirming the order of eviction passed by the Rent Controller. Against the order of the Appellate Authority, the above Revision Petition has been filed by the tenant under Sec. 25 of the Act.

(3.) THE facts in brief are as stated under:-The respondents herein are the joint owners of the premises under the occupation of the tenant, having purchased the same from the predecessors-in-title under the sale deed dated 15. 9. 1994.