SECRETARY TO CENTRAL GOVERNMENT Vs. M. K. ANNACHATRAM

JUDGEMENT

(1.) The tenant is the Revision Petitioner before this Court and the Revision Petition arises against the reversing order passed by the Principal Subordinate Judge (Appellate Authority), Tiruvannamalai, in RCA.No.1 of 2002 in allowing the appeal filed by the landlord. The parties are referred to in the same litigative status as in the Rent Control proceedings.

(2.) A brief resume of the facts culminating in the filing of the above Civil Revision Petition is herein below narrated:

(3.) Thereafter once again the rents were being paid at the earlier rate and despite a legal notice dated 1.09.2008 issued by the petitioner, demanding payment of arrears of rent for the period 1.02.2007 to 31.07.2008 totalling Rs.1,00,710/-, the 3rd respondent did not come forward to clear the same and therefore since the default was wilful eviction was sought for on the ground of wilful default.