MAYILA Vs. MUTHUPALANIAPPAN

JUDGEMENT

(1.) MAYILA, the petitioner herein is the tenant. Muthupalaniappan, the respondent herein is the landlord.

(2.) THE landlord filed a petition in R.C.O.P.No.25 of 1992 of the file of the Rent Controller-cum-District Munsif, Devakottai seeking for eviction of the tenant on the ground of wilful default in payment of monthly rent. THE Rent Controller on taking into consideration oral and documentary evidence adduced by both sides concluded that the tenant was liable to be evicted on the said ground. Aggrieved by the same, the tenant filed an appeal before the appellate authority, which in turn confirmed the view of the Rent Controller and dismissed the appeal. On being aggrieved, the tenant has preferred this revision.

(3.) HE would also cited a decision rendered in Shanmuganathan alias Shanmugaraj v. Balasingam Shanmugaraj v. Balasingam Shanmugaraj v. Balasingam , 1986 T.L.N.J. 277 in which it is held as follows: