SHENBAGAM LORRY SERVICE Vs. J M RAHAMATHULLAH

JUDGEMENT

(1.) SHENBAGAM Lorry Service, represented by its partner M.Mathivanan, the tenant in R.C.O.P.No.7 of 1987 on the file of the Rent Controller, Mannargudi, is the revision petitioner.

(2.) THE eviction was sought for by the respondents herein on the ground that the revision petitioner has committed wilful default in payment of rent for two months, viz., November and December, 1986 at the rate of Rs.225 per month. THEre is also another ground that the tenant/petitioner committed the acts of waste which have reduced the value and utility of the building permanently.

(3.) BEFORE going into the deposition, the averments in the petition with reference to the act of waste could be extracted. In para 4 of the petition in R.C.O.P. it is stated as follows: