JANAKI DEVI Vs. KRISHNAN NAMBIAR

JUDGEMENT

(1.) THESE revision petitions can be dealt with the under a common order.

(2.) THE landlady is the revision petitioner, She filed seven petitions against eight tenants occupying different portions of premises no. 9, Acharap-pan Street , George Town, Madras, for eviction of the tenants under section 18 (2) (a) of the Tamil Nadu Act 18 of 1960. THE eviction was on the ground that they had committed wilful default in payment of rent for the period. 1. 12. 1980 to 31. 12. 1981. THE various respondents - tenants are occupying different portions of the same building. In one case R. C. O. P. No. 323 of 1982 the allegation against the tenant was that he sub-let the portion.

(3.) AS a matter of fact, the landlady is trying to evict the respondent herein by some method or other. Earlier she came forward with a plea of demolition and reconstruction. In that she failed. Therefore, she has invented another ground of wilful default. There is absolutely no bonafide in these petitions.