GANESAN Vs. NALLAPPA REDDIYAR

JUDGEMENT

(1.) This civil revision petition is directed against the concurrent findings of the Courts below in allowing the petition filed by the landlord for evicting the tenant, on the ground of willful default and denial of title.

(2.) For the sake of clarity, the parties are described as per the description found in the petition filed in R.C.O.P.No.3 of 2000, before the Rent Control Tribunal.

(3.) The brief facts stated in the petition for eviction filed under Sections 10(2)(i) and 10(2)(vii) of the Tamil Nadu Buildings [Lease and Rent Control] Act, 1960 are as follows: