KUPPA PANDITHAN Vs. MARUDHACHALA PANDITHAN AND ORS.

JUDGEMENT

(1.) THE petitioner is the tenant against whom an eviction petition was filed by the first respondent claiming to be the landlord.

(2.) THE grounds on which eviction was sought are threefold : (1) that the petitioner has wilfully defaulted in the payment of the rent due by him; (2) that the first respondent as owner requires the premises for his own occupation; and (3) that the petitioner has sublet the premises unauthorisedly to respondents 2 and 3 herein without the written consent of the landlord.

(3.) THE Rent Controller as well as the Appellate Authority have however upheld the case of the first respondent and held that the three grounds of eviction put forward by him had been established. In that view, the eviction order has been passed against the petitioner.