BHANSI Vs. V GOVINDARAJULU NAIDU (DECEASED)

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the judgment and decree dated 20.10.2011 passed in R.C.A.No.766 of 2007 by the VIII Judge, Appellate Authority, Small Causes Court, Chennai, confirming the order passed in RCOP.No.297/2007 passed by the learned Rent Controller, X Judge, Small Causes Court, Chennai, dated 25.09.2007.

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

(3.) Petition allegations are denied by the respondent by stating that the tenancy and quantum of rent is admitted. The respondent/landlord has employed a rent collecting clerk, who has been collecting rent from all the tenants and receipts were issued and after some time in or about 2005 onwards, the rents were collected once in every three months or four months by the respondent/landlord. It is incorrect to state that the petitioner/tenant has not paid rent from July 2006 to Dec. 2006, inspite of repeated demand by the respondent/landlord and the respondent/landlord request was unheeded by the petitioner/tenant and the petition has not disclosed the refusal of the money orders before the tender of rent in Court.