S JAYARAJ Vs. B VENKIDU

JUDGEMENT

(1.) This Civil Revision arises out of the order of the Rent Control Appellate Authority, (Principal Subordinate Judge), Dindigul in RCA No.10 of 2015, dated 05.01.2017, confirming the order of the Rent Controller (Principal District Munsif), Dindigul passed in I.A.No.49 of 2014 in RCOP No.39 of 2006, dated 02.03.2015.

(2.) The respondent/landlord initiated the eviction proceedings against the petitioner/tenant in RCOP No.39 of 2006 under Sections 10(2)(1) and 10(2)(ii)(b), 10(2)(iii)(vii) and 10(3)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 on the ground of wilful default in the payment of rents and own occupation. Hence, the eviction petition.

(3.) Pending litigation, the tenant has filed an I.A.No.49 of 2014 to mark the copy of lease deed dated 211.1988 entered into between the grandfather of the respondent namely, Mohanram Naidu and the previous tenant, namely, Narayanasamy Naidu and receipt dated 02.07.1996 issued by Narayanasamy Naidu in favour of the revision petitioner.