RAMANATH Vs. C KAMALA

JUDGEMENT

(1.) THIS revision has been directed against the Judgment in RCA No,893 of 2004 on the file of VIII Judge(Rent Control Appellate Authority) Court of Small Causes, Chennai which had arisen out of an order in R.C.O.P.No,44 of 2004 on the file of XIV Judge(Rent Controller) Court of Small Causes, Chennai. The unsuccessful tenant before the Courts below is the revision petitioner herein.

(2.) THE landlord had filed R.C.O.P.No,44 of 2004 under Section 10(2)(1) of the Tamil Nadu Buildings( Lease and Rent Control) Act( Hereinafter referred to as "Act") before the XIV Judge(Rent Controller) Court of Small Causes, Chennai, on the ground that the tenant had committed default in payment of monthly rent of Rs.2000/- from June 2001 to October 2002(17 months) and from November 2002 to November 2003(13 months). It has further been alleged by the petitioner that even though the rent due for the month of June 2001 to October 2002 for 17 months amounting to a tune of Rs.34,000/- was paid by the tenant only as per the direction of this Court in M.P.No,614 of 2002.