G S SAMPATH Vs. G N SARAVANAN

JUDGEMENT

(1.) THESE Revision Petitions have been filed against the order dated 16. 4. 2002 in RCA Nos. 2 and 1 of 2001, on the file of the Rent Control Appellate Authority (Principal Sub Judge), Gobichettipalayam against the order dated 11. 12. 2000 passed in RCOP Nos. 3/1993 and 2/1998, on the file of the Rent Controller (District Munsif) Gobichettipalayam, respectively.

(2.) THE tenant is the revision petitioner in both the above revision petitions.

(3.) THE landlord filed RCOP No. 3/1993 against the tenant under Section 10 (2) (i), 10 (2) (ii) (a) and 10 (3) (iii) of the Tamil Nadu Buildings (Lease and Rent) Control Act, 1960, hereinafter referred to as 'the Act' for getting an order of eviction. According to the landlord, the tenant has committed wilful default for a period of 12 months (i. e.) from June 1992 to May 1993, amounting to a sum of Rs. 6,000/ -. The agreed rent is Rs. 500/- per month. He further wanted the petition property for starting his own business. It is the further case of the landlord that the tenant is also guilty of sub-letting the property.