JAYANTHIAMMAL Vs. S DHANASEKAR

JUDGEMENT

(1.) CHALLENGE is made to the order of eviction passed by the Rent Control Appellate Authority, Krishnagiri made in RCA.No.2 of 2005 whereby the Rent Control Appellate Authority reversed the order of the Rent Controller rejecting the request for eviction in RCOP.No.8 of 2002 .

(2.) THE respondent/landlord filed a petition for eviction of the revision petitioner/tenant alleging that the property in question belonged to the landlord's family, that the property was originally leased out to one Velayudham Pillai, the husband of the petitioner/tenant in the year 1952 on the monthly rent of Rs.17/- and it was gradually raised from Rs.17/- to Rs.125/- during the relevant period and despite oral demands, there was rental arrears from Februray 2000 to January 2003 and thus it was wilful default. THE tenant has made some alterations which would detriment the value of the building and no written consent was received for the same from the landlord. THE property was also sub-let to other parties. Hence on those grounds, the eviction must be ordered.

(3.) HEARD the learned counsel for the respondent on the above contentions.