K NANJAPPAN Vs. V K JANAKI

JUDGEMENT

(1.) THE revision petition is the tenant/the 1st respondent before the courts below, and the respondent herein is the landlady/petitioner before the courts below.

(2.) THE respondent/landlady herein filed the application in R.C.O.P.No.37 of 1990, on the file of the Rent Controller/ (II Additional District Munsif) at Coimbatore for eviction of the revision petitioner/tenant under Secs.10(2)(i) and 10(2)(ii)(a) of the Tamil Nadu Buildings (Lease and Rent Control) Act of 1960 on the ground of wilful default in payment of rent and on the ground of sub-letting.

(3.) AGGRIEVED against the said findings of the Rent Controller, the revision petitioner/tenant filed the appeal in R.C.A.No.29 of 1996 on the file of the Rent Control Appellate Authority (I Additional Sub-Judge) at Coimbatore, and the learned appellate authority also came to the conclusion that the revision petitioner/tenant has committed wilful default in payment of rent and he is liable to be evicted.