OTHAYOTH RAMESHAN Vs. SHYLAJA AND OTHERS

JUDGEMENT

(1.) This revision is directed against the order of the Rent Control Appellate Authority, Puducherry in R.C.A. No. 3 of 2004, dated 13.03.2007, reversing the fair and decretal order of the Rent Controller, Mahe, in H.R.C.O.P. No. 9 of 2001, dated 28.08.2003. The petitioner is the respondent and the respondents are petitioners in H.R.C.O.P. No. 9 of 2001.

(2.) For the sake of convenience, the petitioner is referred to as "tenant" and the respondents are referred to as "landlords" hereinafter.

(3.) The landlords have filed H.R.O.P. No. 9 of 2001 under Sections 10(2)(1) and 10(3)(a)(iii) of the Pondicherry Buildings (Lease and Rent Control) Act, 1969 (hereinafter referred to as "the said Act") alleging that the petition schedule building (hereinafter referred to as "the demised building") was let out to the tenant for a monthly rent of Rs. 725/- for a period of 11 months by the husband of the first respondent and father of respondents 2 and 3 late Uthaman under a lease deed dated 15.02.1992. According to the landlords, the tenant paid rent up to April 2000. The husband of the first respondent died on 04.07.2000.