BALAJI Vs. T JOTHI

JUDGEMENT

(1.) Aggrieved over the concurrent finding of the Courts below in dismissing the petition filed for eviction on the ground for willful default, the present revision has been filed.

(2.) The brief facts leading to filing of this revision is as follows :

(3.) It is the contention of the respondent that she is not a tenant in the premises. She is a permissive occupant in respect of the petition portion and she was put in possession by the mother of the petitioner 9 years back by receiving a sum of Rs.85,000/- on the understanding that she shall occupy and enjoy the portion till the sum of Rs.85,000/- is refunded. She did not pay any rent to the said Valliammal. The respondent has not paid any amount to Valliammal. Therefore, she has also replied to the legal notice dated 3.10.2012 and also sent a reply on 27.12.2012. Hence, it is the contention of the respondent that there is no landlord tenant relationship existed between the parties.