A MOHAN Vs. TMT KAMALAM AMMAL

JUDGEMENT

(1.) THE petitioners are landlords and the respondents are the tenants in this revision.

(2.) THE landlords filed a petition for eviction of the tenants from the premises 89-A, Vadakkuradha Veedhi, Dindigul on two grounds: (i) Wilful default in payment of rent, and (ii) Building is required for additional accommodation to run the business.

(3.) THE case of the tenants, as projected through the materials produced by them, could be narrated as follows: