MOHAN Vs. C UDAYACHAND

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned judgment and decree dated 5.2.2015 passed by the Rent Control Appellate Court in RCA No. 515 of 2012. By the impugned order, the Rent Control Appellate Court has allowed RCA No. 515 of 2012 filed by the respondent-landlord.

(2.) Earlier, the respondent-landlord had filed RCOP.No.371 of 2010 against the petitioner and one P.Uma Shankar under section 10 (2)(i) and 14 (1) (b) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter Referred to as the said Act) for willful default of monthly rent and for requirement of the rented premises for reconstruction.

(3.) In the schedule to the above mentioned RCOP. No. 371 of 2010, petitioner indicated the rented premises as shop portions in the ground floor property. The petitioner-tenant had earlier filed RCOP.No.2045 of 2009 under Section 8 of the Act to deposit the rent against the petitioner and one R.Padma, the previous owner of the property.