K MUTHU Vs. A MOHAMED YUSUF KHAN

JUDGEMENT

(1.) CHALLENGING the concurrent findings of Rent Control Authorities, ordering eviction on the ground of wilful default, Tenant has preferred this revision.

(2.) CASE of the Respondents/landlords is that they have purchased the tenanted premises from one Lufia Beevi on 02.02.2001 and notice of attornment was issued to the Tenants. Tenancy is for non-residential purpose on a monthly rent of Rs.650/-. Respondents had obtained an Order of eviction for default period from December, 2000 to October, 2001. For subsequent period of default in paying rent from November, 2001 to December 2001, Respondents have filed eviction Petition under Section 10(2)(i) of Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, [for short, 'the Act'].

(3.) CHALLENGING the concurrent findings and placing reliance upon a number of decisions, learned Counsel for the Petitioner/Tenant interalia raised the following contentions:-