ASOKAN Vs. SUBHADRABAI SADDHARAMA NIKETAN TRUST

JUDGEMENT

(1.) C.R.P.No.4529 of 2014 is filed against the judgment and decree dated 15.07.2014 made in R.C.A.No.97 of 2013 on the file of the VIII Small Causes Court, (Appellate Authority) Chennai, confirming the fair and decretal order dated 15.12.2012 made in R.C.O.P.No.1895 of 2009 on the file of the XII Small Causes Court, (Rent Controller), Chennai.

(2.) In all the seven Civil Revision Petitions, the parties and issues are one and the same and therefore, they are disposed of by this common order.

(3.) The petitioner is tenant and respondents are landlords. The respondents filed R.C.O.P.No.1895 of 2009 for eviction of the petitioner on the ground of wilful default. According to the respondents, the petitioner was tenant under the respondents on a monthly rent of Rs.21,550/- from December 2001. At request of the petitioner, additional portions were constructed and entire building was given to the petitioner on a monthly rent of Rs.27,000/- for three years from 01.04.2003 to 31.02006. It was agreed between the parties that after expiry of three years, the rent will be enhanced by 25% and rent payable by the petitioner will be Rs.33,750/- from 01.04.2006 till 31.02009. The petitioner has lastly paid a sum of Rs.30,000/- on 16.12.2008 and subsequently, the petitioner did not pay any rent. Therefore, the respondents have issued notice dated 01.07.2009 to the petitioner. The petitioner was in arrears of Rs.9,36,800/- as on the date of filing of the petitionand hence, the respondents have filed the said R.C.O.P.