M JOGHEE GOWDER Vs. GEORGE

JUDGEMENT

(1.) Since the issue involved in these revisions are similar and both the authorities below have dealt with the Rent control proceedings and disposed of the same by way of a Common Order, this Court is also passing a Common Order.

(2.) The following are the details of the revisions:

(3.) The revision petitioner, who is the owner of the non residential premises in which the respondents are the tenants, had decided to start a fertilizer agency in Coonoor for which he required the petition premises. It is the case of the revision petitioner that the tenants had willfully neglected to pay the monthly rents and despite notice given to pay the rents, they have failed to pay the arrears of rents. Insofar as the tenant in R.C.O.P.No.22 of 1999 is concerned, the period of arrears was 01.04.1993 to 31.05.1999 totaling a sum of Rs. 11,100/- as a monthly rent was a sum of Rs. 150/-. As regards the tenant in R.C.O.P.No.21 of 1999, the period of arrears was similar as also the amount of the rents due. In the case of the tenant in R.C.O.P.No.23 of 1999, though the period of arrears was the same, the total arrears was Rs. 6,700/- as a monthly rent was a sum of Rs. 50/-. The tenant was one K.Velayutham.