GLASS KING Vs. KALYANI IGNATIUS

JUDGEMENT

(1.) CHALLENGE is made to an order of the VII Judge, Court of Small Causes, Madras, being the Rent Control Appellate Authority, made in MP No. 109 of 2003 filed under Sec. 11 (4) of the Tamil Nadu Buildings (Lease and Rent Control) Act in RCA No. 668 of 2002 pending before the said appellate forum.

(2.) THE Court heard the learned Counsel on either side.

(3.) ORIGINALLY, the respondent herein filed a petition in RCOP No. 1927 of 2000 alleging that she is the owner of the property; that the premises in question was let out to the revision petitioner-tenant on a monthly rental of Rs. 1,690/-; that they fell in arrears of rental from March 2000 to September 2000, and thus, on the ground of willful default, the tenant was to be evicted.