T PRAMOD WILSON Vs. HARI RAMESH

JUDGEMENT

(1.) THE above revision is directed against the judgment and decree dated 14.7.1998 made in RCA. No. 337 of 1991 on the file of the learned Rent Control Appellate Authority (VII Judge, Small Causes Court) Madras, setting aside the order of the eviction dated 6.12.1990 made in RCOP. No. 1727 of 1988 on the file of the learned Rent Controller (XI Judge, Small Causes Court), Madras.

(2.) THE brief facts of the case are stated as follows: THE landlords were the revision petitioners who filed the above RCOP. No. 1727 of 1988, seeking eviction of the respondent-tenant, under Section 10(2)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, (hereinafter referred to as the Act), on the ground of wilful default for non-payment of rent for the period from January 1987 to March 1988, at the rate of Rs. 3, 000 per month.

(3.) IN view of the stand taken by the respondent, the petitioners in RCOP, filed the above RCOP seeking eviction of the respondent-tenant under Section 10(2)(i) of the Act on the ground of wilful default in paying the rent, as referred to above.