PARITHA NACHIAR Vs. SULTHARII AMMA SAHIBU NACHIAR

JUDGEMENT

(1.) As against the concurrent findings of the Courts below, the present Revision Petition has been filed.

(2.) The brief facts of the case of the Revision Petitioner are as follows:

(3.) The Petitioner is a Tenant in the Respondent's premises paying Monthly Rent of Rs.250.00 from 1/10/1996 onwards. The Petitioner/Tenant has paid the said Rent to the Respondent till September 2003. Thereafter, the Petitioner/Tenant committed willful default from the next month. Despite several requests, Rent has not been paid from October 2003 till March 2006. The Petitioner/Tenant has willfully defaulted a total sum of Rs.6,250..00 It is the case of the Respondent/Landlady that the building is also required for her own occupation for the purpose of taking rest by her husband as he has undergone heart surgery recently. The Respondent/Landlady is not having any other Residential building in the city. Besides, the Petitioner/Tenant has also demolished the wall and damaged the building.