S SUBRAMANIA PILLAI Vs. D THENMOHAN

JUDGEMENT

(1.) C.M.P. No. 9235 of }999 Petition presented to the High Court to receive the letters dated 1.11.92 executed by the respondent as additional document in the above C.R.P.) Landlord in R.C.O.P. No. 15 of 1995, on the file of Rent Controller (District Munisf. Kovilpatti) is the revision Petitioner.

(2.) THE eviction petition was filed by the landlord alleging that the respondent has committed wilful default in payment of rent and has also committed acts of waste, in the sense that the building has been materially altered.

(3.) NOTICE of motion was ordered and respondent has also entered appearance. I heard learned counsel on both sides.