N SIVATHANU PILLAI Vs. R SUBRAMANIAM

JUDGEMENT

(1.) SIVATHANU Pillai, the petitioner herein, is the tenant, Subramaniam, the respondent herein, is the landlord.

(2.) THOUGH the eviction petition was filed by the landlord/the respondent herein against the tenant/the petitioner herein, on the ground of own use and on the ground of wilful default, the Rent Controller rejected the first ground, but allowed the petition on the ground of wilful default. In the meantime, the tenant/the petitioner herein filed a petition before the Rent Controller under Sec.8(v) of the Tamilnadu Buildings (Lease and Rent Control) Act for deposit of rent in the court and the same was dismissed by the Rent Controller.

(3.) ACCORDING to the landlord, there is arrears of rent from June, 1986 to January, 1988. Even as per Exs.R-2 to R-5 produced on the side of the tenant, the rents from 15.5.1983 to 14.6.1986 were paid by the tenant to the landlord.