GOPAL CHETTIAR ROLLING WORKS Vs. SHOBA

JUDGEMENT

(1.) Tenant is the revision petitioner.

(2.) The Respondent/landladies preferred R.C.O.P. No. 1 of 1996 for eviction of the tenant from the petition mentioned premises on the ground of willful default in payment of rent and causing act of waste under Section 10(2)(1) and Section 10(2)(V) of the Tamil Nadu Buildings (Lease and Rent Control) Act 1960. The revision Petitioner/Tenant resisted the R.C.O.P. on the ground that in respect of the survey number mentioned in the schedule of property the revision petitioner is the owner of the property and as such, denied the ownership of the respondents herein and also stated that they have deposited the rent before the court.

(3.) On consideration of both oral and documentary evidence, the Rent Controller cum District Munsif cum Judicial Magistrate, Thiruvottiyur, dismissed the R.C.O.P. in respect of alleged willful default in payment of rent. However, decreed the original petition on the ground of committing act of waste and denial of ownership of the landladies and hence, the tenant has preferred R.C.A, wherein the Sub Judge cum Rent Control Appellate Authority has confirmed the same and hence this Civil Revision has been preferred by the tenant.