M EKAMBARAM Vs. KHURSHEET BEGUM

JUDGEMENT

(1.) Aggrieved over the concurrent finding of the Courts below in dismissing the petition filed by the revision petitioner against the landlord under section 8 of the Tamilnadu Building (Lease and Rent Control) Act, the present revision has been filed.

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

(3.) The respondents disputing the allegation that he had received the rent by way of Demand Drafts, it is his contention that he never received any such demand draft and submitted that the petitioner is a willful defaulter and prayed for dismissal of the application. The Rent Controller dismissed the application on the ground that the requirement contemplated under Section 8 of Tamilnadu Building (Lease and Rent Control) Act has not been followed for depositing the rent and dismissed the application. As against which, an appeal has been preferred before the Rent Control Appellate authority and the appellate authority also confirmed the finding of the trial Court. As against which, the present revision has been filed.