(1.) TENANTS in R.C.O.P. 15 of 1992 on the file of District Munsif/Rent Controller, Thanjavur are the Revision Petitioners herein.
(2.) LANDLORDS filed an application for eviction on the ground that the tenants have defaulted in payment of rent, the rent being Rs. 450/-. It is alleged in the eviction petition filed in the year 1992 that the tenant has committed wilful default from the month of September, 1990 and till eviction petition was filed, no rent was paid.
(3.) SINCE caveat was entered by respondents, I heard the counsel on both sides at the admission stage itself.