A.V.SUBRAMANIA REDDIAR Vs. PACHAIYAPPAN NAICKER

JUDGEMENT

(1.) The Civil Revision Petition is filed against the fair and decretal order dated 16.09.2009 made in R.C.A. No. 244 of 2006 on the file of the VIII Small Causes Court (Appellate Authority), Chennai, confirming the fair and decretal order dated 09.12.2005 made in R.C.O.P. No. 1829 of 1998 on the file of the XIV Small Causes Court, (Rent Controller), Chennai.

(2.) The petitioners are the landlords and respondent is the tenant. The petitioners filed R.C.O.P. No. 1829 of 1998 on the file of the Court of Small Causes (Rent Controller), Chennai, against the respondent for eviction on the ground of wilful default and demolition and reconstruction.

(3.) According to the petitioners, the petition premises consisting of land, hut and thatched shed was leased out to the respondent on a monthly rent of Rs. 575/-. The respondent committed wilful default to pay the rent from 01.01.1997 to 31.11.1997. The hut and thatched shed are in dilapidated condition. Therefore, the petitioners wanted to demolish and reconstruct the same and to put up modern construction, issued notice to the respondent on 001.1998 and filed the said R.C.O.P. for the above stated relief.