R SAROJA Vs. N LOKANATHA KANTHAN

JUDGEMENT

(1.) TENANT in R.C.O.P. No. 185 of 1988 on the file of Additional District Munisf s Court, Madurai Town is the revision petitioner herein.

(2.) RESPONDENT herein as landlord filed eviction petition on the ground that tenant has committed wilful default in payment of rent from the month of September 1987 to March 1988 for a period of seven months to the tune of Rs. 2,296/-. The agreed rent is Rs. 328/- payable before 5th of succeeding English Calendar month. Tenancy is oral. Tenant has taken lease of the premises for non-residential purposes.

(3.) ON the above pleadings, Rent Controller took oral and documentary evidence. Exs. A1 to A13 were marked on the side of landlord and landlord was examined as P.W.1. As against the said evidence, tenant's husband got himself examined as DW1. No documentary evidence was produced on behalf of the tenant.