PRAMOD WILSON Vs. HARI RAMESH

JUDGEMENT

(1.) THE above revision is directed against the judgment and decree dated 14-7-1993 made in RCA No. 337 of 1991 on the file of the learned Rent Control Appellate Authority (VII Judge, Small Cause Court), Madras, setting aside the order of eviction dated 1-12-1990 made in RCOP No. 1727 of 1998 on the file of the Rent Controller (XI Judge, Small Cause Court), Madras.

(2.) THE brief facts of the case are stated as follows :-

(3.) THE revision petitioners further stated that the respondent neglected to pay the rent from January, 1987 in spite of repeated oral requests. Therefore, they gave a lawyer's notice dated 28-3-1998 which is marked as exhibit P-1, to which the respondent sent reply notice dated 11-4-1988, which is marked as Exhibit P-2. The lawyer's notice dated 28-3-1988 was given on behalf of Pradeep Wilson, first petitioner is RCOP, Pramod Wilson, second petitioner in RCOP and Srikanth Wilson, fifth petitioner in RCOP whereas Praveen Wilson and Ratnakant Wilson, namely third and fourth petitioner in RCOP respectively, were represented by their power agent, Pramod Wilson, second petitioner in RCOP. Therefore, the notice dated 28-3-1988 was given on behalf of all the sons of the deceased T.J.M. Wilson.