VIJAYAKUMAR Vs. RAVINDRAN

JUDGEMENT

(1.) THE above revision petition is directed against the order and decree dated 4.11.91 made in RCA. No. 45 of 1991 on the file of the Rent Control Appellate Authority (Principal Sub -Court), Tirunelveli reversing the order and decree dated 9.7.91 made in R.C.O.P.No. 173 of 1989 on the file the Rent Controller (Principal District Munsiff Court, Tirunelveli).

(2.) THE brief facts of the case are stated below: -

(3.) THE respondent/landlord complaints that the revision petitioner tenant herein did not pay the rent from June 1989 onwards. The respondent/landlord further complaints that in spite of refusal of the demand draft of Rs. 625 sent by the revision petitioner/tenant on 13.9.89, with a note that he could not accept the payment without settlement of the entire arrears, since the revision petitioner/tenant had not chosen to settle the arrears and therefore the respondent/landlord sent a notice on 19.10.89 demanding arrears of rent with a request to vacate by the building as the same was required for owner occupation of the respondent/landlord herein. For the said notice, the revision petitioner tenant sent a reply on 4.11.89 the contents of which was denied by the respondent/landlord herein in his rejoinder dated 25.11.89.