MALLIGA Vs. A P KATHIJA BEEVI

JUDGEMENT

(1.) FIRST respondent/tenant in R. C. O. P. No. 46 of 1988, on the file of Rent Controller, Tuticorin, is the revision petitioner.

(2.) RESPONDENTS herein filed the Eviction Petition against the petitioner on three grounds, namely, (1) wilful default in paying rent, (2)tenant has committed acts of waste in the property so as to reduce the value and utility of the building and (3) that she has unauthorisedly sub-let the building to the second counter petitioner named therein.

(3.) THE said explanation was found to be not true, by the authorities below.