KOTHANDARAMAN Vs. K RAJAMMAL

JUDGEMENT

(1.) (CRP Nos.36 to 41/2006 preferred under Sec.25 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 as amended by Act 23 of 1973 and 1 of 1980 against the judgment and decree dated 26.10.2005 made in RCA Nos.788, 789, 790, 798, 799 and 800 of 2004 on the file of the VIII Small Causes Court, (Appellate Authority), Chennai, confirming the order and decree dated 12.4.2004 made in RCOP Nos.439, 441, 440, 1038, 1039 and 1037 of 2003 on the file of the XIV Small Causes Court (Rent Controller), Chennai. CRP No.42/2006 preferred under Sec.25 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 as amended by Act 23 of 1973 and 1 of 1980 against the judgment and decree dated 26.10.2005 made in RCA No.1325 of 2004 on the file of the VIII Small Causes Court, (Appellate Authority), Chennai, confirming the order and decree dated 16.9.2004 made in RCOP No.1370 of 2002 on the file of the XIV Small Causes Court (Rent Controller), Chennai.) Common Order: This order shall govern all the above seven revision petitions.

(2.) THE unsuccessful tenants, three in number, who have suffered an order of eviction in the three RCOPs filed by the respondent-landlady in RCOP Nos.439, 440 and 441 of 2003, and whose appeals in RCA Nos.788, 789 and 790 of 2004 have failed, have brought forth three revisions in CRP Nos.36, 37 and 38 of 2006 respectively.

(3.) THE respondent-landlady filed the above three RCOPs against the revision petitioners-tenants alleging in short that the premises were occupied by the revision petitioners-tenants on monthly rental basis at the rate of Rs.375/-, Rs.525/- and Rs.540/- respectively; that there has been arrears of rent from September 2002 till January 2003, and thus, there was willful default, and under the circumstances, they were to be evicted.