PRABHAKAR PAHARIA Vs. KOKILA S SHAH

JUDGEMENT

(1.) THIS Revision Petition has been filed under Section 25 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, hereinafter referred to as 'the Act', against the order dated 20. 1. 2004 in R. C. A. No. 205 of 2001 on the file of VII Small Causes Court, Madras, confirming the order dated 21. 2. 2001 passed in RCOP. No. 2488/1988 by X Small Causes Court, Madras.

(2.) THE tenant is the revision petitioner.

(3.) THE landlords filed RCOP. No. 2488 of 1988 on the file of X Small Causes Court, Madras praying for eviction of the tenant from the petition flat bearing Flat No. 33, 4th Floor, Madhuban Apartments, No. 25, Ritherdan Road, Vepery, Chennai-7. According to the landlords, the tenant committed wilful default in the payment of rent for the months from July, 1997 to September, 1998, (for 15 months) amounting to a sum of Rs. 60,000/ -. The rent payable is Rs. 4,000/- per month.