NAGARAJAN Vs. A K JAMBULINGA

JUDGEMENT

(1.) THE civil revision petitioner is the respondent/tenant in R. C. O. P. No. 36 of 1993 on the file of the learned Rent Controller, Vellore.

(2.) THE civil revision petitioner/tenant is the respondent in R. C. A. No. 18 of 1999 on the file of learned sub Judge, Vellore.

(3.) THE landlady, deceased Andalammal filed R. C. O. P. No. 36 of 1993 on the file of learned Rent Controller, Vellore under Section 10 (20 (1) and 10 (3) (a) (iii) under Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (Tamil Nadu Act XVIII of 1960 ). The learned Rent Controller, Vellore in R. C. O. P. No. 36 of 1993 while passing orders on 27. 7. 1999 has come to the conclusion that the civil revision petitioner/tenant has not committed wilful default deliberately and answered the said point in favour of the tenant.