A JEROME Vs. M J NOOR MOHAMMED

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Rent Control Appellate Authority namely the Subordinate Judge, Udhagamandalam, made in RCA No. 13 of 2006 affirming an order of eviction made by the Rent Controller of the said place in RCOP No. 15 of 2004.

(2.) THE Court heard the learned Counsel on either side.

(3.) THE respondents-landlords filed the RCOP alleging that the revision petitioner is a tenant in respect of the premises in question on a monthly rental of Rs. 250/-; that he failed to make the payment of rental arrears from 1. 4. 2003 to 31. 3. 2004, which is totalling to Rs. 3,000/-; that apart from that, the petitioner herein has sublet the major portion of the premises to the second respondent in the RCOP without any permission from the landlords, and on those grounds, they were to be evicted.