METTUPALAYAM MUNICIPALITY Vs. M SHANMUGAM

JUDGEMENT

(1.) BOTH these revision petitions are filed by tenant against whom an order of eviction was passed by the Rent Controller and confirmed by the appellate authority on the ground that it has committed wilful default in paying rent.

(2.) IN R.C.O.P.No.256 of 1989, against which revision C.R.P.No.2319 of 1999 arises, landlord contended that the rent at the rate of Rs.300 per month was not paid from 1.2.1985 and a notice was issued on 17.6.1989 demanding rent arrears for 52 months. Even after receipt of notice, they did not pay the rent and no reply was also sent. Finally, eviction petition was filed in October, 1989.

(3.) AFTER hearing both sides, I do not find any merits in the revision petitions.