PARU BAI Vs. SLTARAMJL BAJAJ

JUDGEMENT

(1.) This Civil Revision petition arises tinder the Andhra Pradesh Buildings, (Lease, Rent and Eviction) Control Act. The Landlady is the revision petitioner.

(2.) The landlady filed an eviction petition before the Rent Controller alleging that the rent of the premises in question, which was let out to the respondent-tenant was Rs. 12/- per month exclusive of electricity charges, that the tenant has been a defaulter throughout in the past, and that on the date of the petition, some arrears of rent were due from him. The landlady also claimed payment of rent according to the Hindi Calender.

(3.) The respondent-tenant opposed the eviction petition on the ground that in the past, the landlady has been collecting the rents from the tenants by sending her agent to the premises and that the landlady's agent purposely avoided coming to him. The default, if any, was not wilful. By the date of the eviction petition, the landlady sent a notice asking him to pay arrears of rent of Rs. 204/-and the sa id amount was paid by him and no arrears of rent was due on the day of the petition.