RAJA SINGH Vs. P MANOHARAN

JUDGEMENT

(1.) THE petitioner/appellant/respondent has projected this Civil Revision Petition as against the order dated 23. 07. 2006 in R. C. A. No. 877 of 2006 passed by the learned Rent Controller viz. , VIII Small Causes Court, Chennai confirming the order dated 12. 07. 2006 in RCOP No. 1434 of 2005.

(2.) THE respondents/respondents/petitioners have filed RCOP No. 1434 of 2005 on the file of the learned Rent Controller viz. , XV Small Causes Court, Chennai under Section 10 (2) (i) of Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 praying for the relief of ordering eviction against the revision petitioner/tenant in directing him to vacate and deliver vacant possession of portion measuring 100 sq. ft. in ground floor shop in the premises Old No. 12, New No. 23, B. C. Press Road, Royapuram, Chennai 13 and to put the landlords in the possession.

(3.) THE revision petitioner/respondent/tenant has filed a detailed counter affidavit before the learned Rent Controller viz. , XV Small Causes Court in the RCOP proceedings. The learned Rent Controller viz. , XV Small Causes Court, Chennai, on an appreciation of oral and documentary evidence and upon perusing the available materials on record, has come to the conclusion that the revision petitioner/tenant has committed wilful default in payment of rent and allowed the petition and granted two months time to the revision petitioner/tenant to vacate the property portion occupied by him in the petition mentioned.