KARUPPASAMY Vs. N SANJEEVI

JUDGEMENT

(1.) This Civil Revision Petition has been preferred against judgment and decree passed in R.C.A.No.22/2010 on the file of the Rent Control Appellate Authority, Madurai, confirming the decree and judgment dated 18.09.2009 made in R.C.O.P.No.63/2004.

(2.) The brief facts of the case are that the property belonged to the petitioner/landlord which was rented to the respondent/tenant for his business. The respondent failed to pay the rent from March 2002 to May 2002, June 2003, August 2003 to December 2003. Hence the petitioner/landlord has filed the R.C.O.P.No.62/2004 for an order of eviction against the respondent on the ground of wilful default. The said R.C.O.P is allowed in favour of the petitioner. Aggrieved over the same the respondent has filed R.C.A.No.22/2010.

(3.) The learned counsel appearing for the respondent submitted that the respondent did not commit any wilful default and paid the rent properly. The respondent had not damaged any part of the rented building. Hence, he prays to dismiss the R.C.O.P.