T S SUBRAMANIA AIYER Vs. P K SRINIVASAN

JUDGEMENT

(1.) 1. Tenant in R.C.O.P.No.24 of 1992, on the file of Rent Controller (District Munsif), Kumbakonam, is the revision petitioner.

(2.) LANDLORD sought eviction of tenant/revision petitioner on three grounds, namely, (1) Default in payment of rent from 1.4.1991 to 31.10.1992, i.e., for a period of 18 months at the rate of Rs.70 per month. According to the landlord, the said default is wilful. (2) The building in question is required bona fide for own use and occupation of the landlord; and (3) The building requires immediate demolition and reconstruction.

(3.) BEFORE going to the merits of the case, this Court must remind itself about its powers under revisional jurisdiction.