RAMAKRISHNAN Vs. S R SUNDARAM

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the order, dated 21.03.2007, made in R.C.A.No.12 of 2002, on the file of the Court of the Rent Control Appellate Authority (Principal Sub Court), Kumbakonam, confirming the order, dated 25.06.2002 passed in RCOP.No.4 of 2000, by the learned Rent Controller (Principal District Munsif), Valangaiman.

(2.) The brief facts of the case are as follows:-

(3.) The respondent/tenant filed his written statement in RCOP.No.4 of 2000 stating that the suit site is natham jari and one Krishnamurthy has put up a thatched super-structure and later the property in question was leased out to the respondent's/tenant's father. After the demise of the respondent's/tenant's father, the respondent/tenant became a lessee and purchased the super-structure and put up brick walls and tiled proof. It is alleged that after the death of Krishnamurthy, his wife Nagammal was staying with her brother Sooriyanarayanan. Therefore, it is stated that the suit property was not owned by Alamelu Ammal or the petitioners. Further, it is stated that there is no question of tenancy to plead for wilful default or personal occupation. Hence, he prayed for dismissal of the petition.