RAJAVEL AND ANR. Vs. RAMAKRISHNAN AND ORS.

JUDGEMENT

(1.) The unauthorised tenant has filed this appeal who had lost the case before the Lower Appellate Court. For better appreciation, the case of the plaintiff, who arrayed as a first respondent herein is as follows:

(2.) The first defendant was a tenant in respect of the schedule mentioned land on a monthly rent of Rs. 100/-per month, the tenancy being monthly one according to English Calender commencing from the first of every month.

(3.) The first defendant paid the rents for the schedule mentioned lands upto October, 1989 and thereafter failed and neglected to pay the monthly rents. Hence, legal notice for terminating his tenancy from 30.04.1990 was sent to him on 14.03.1990 which was acknowledged by him on 20.03.1990. The arrears of rent from 01.11.1989 to 30.04.1990 was due and liable from the first defendant, amount to Rs. 600/- and he was also liable to pay damages for use and occupation at Rs. 25/- per day from 01.05.1990 till the date of plaint i.e. Rs. 5,850/- and till the date of delivery of the vacant possession of the schedule mentioned land.