Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rajalakshmi vs Sri Vasavi Kanniga Parameswari ...
2024 Latest Caselaw 21149 Mad

Citation : 2024 Latest Caselaw 21149 Mad
Judgement Date : 6 November, 2024

Madras High Court

Rajalakshmi vs Sri Vasavi Kanniga Parameswari ... on 6 November, 2024

Author: N. Sathish Kumar

Bench: N. Sathish Kumar

                                                                             C.R.P.[NPD].No.3015 of 2024

                                   THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Date : 06.11.2024

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                            C.R.P.[NPD].No.3015 of 2024
                                                          &
                                              CMP.No.16214 of 2024


                Nadarajan [died]
                1. Rajalakshmi
                2. Rajesh
                3. Rajeswari                                                    . . . Petitioners

                                                 Versus


                Sri Vasavi Kanniga Parameswari Devasthanam,
                Rep. by its President, Mr.Rajendran
                Kamatchiamman Koil Street, Pondicherry.                        . . . Respondent



                PRAYER : Petition filed under Article 227 of Constitution of India to set aside the
                decree and judgment dated 18.04.2024 in R.C.A.No.12 of 2019 against
                H.R.C.O.P.No.54 of 2024 on the file of the III Additional District Judge,
                Pondicherry confirming the judgment and decree dated 17.04.2018 in
                H.R.C.O.P.No.54 of 2004 on the file of the Rent Controller I, at Puducherry.



                Page 1 / 5


https://www.mhc.tn.gov.in/judis
                                                                             C.R.P.[NPD].No.3015 of 2024

                                      For petitioners    : Mr.T.Mathi

                                      For respondent     : Mr.Anirudh Krishnan


                                                        ORDER

Challenge has been made against the decree and judgment of the appellate

authority dated 18.04.2024 in R.C.A.No.12 of 2019 against H.R.C.O.P.No.54 of

2024 on the file of the III Additional District Judge, Pondicherry confirming Order

of eviction by the Rent Controller dated 17.04.2018 in H.R.C.O.P.No.54 of 2004

on the file of the Rent Controller I, at Puducherry.

2. The petitioner was a tenant under the respondent as per the agreement

dated 01.01.1999. The rent agreed to be paid was Rs.750/- per month and the

same shall be paid on before fifth of every month. Thereafter, the rent has been

enhanced to Rs.1250/-. As the petitioner has not paid the rent from June 2002 till

March 2004, eviction is sought before the Rent Controller on the ground of willful

default.

https://www.mhc.tn.gov.in/judis

3. It is the stand of the petitioners that they had paid an advance of

Rs.25,000/-. The petitioners have also disputed enhancement of rent to Rs.1250/-.

It is their contention that since the advance amount is already with the respondent,

there cannot be any willful default. The Rent Controller as well as the appellate

authority have come to the conclusion that the rent of Rs.1250/- per month has not

been paid regularly from the year 2004 and hence, Ordered eviction of the

petitioner. Challenging the same, the present revision petition has been filed.

4. It is the contention of the learned counsel for the petitioners that the

second petitioner is a widow and at any event, the respondent is leasing out the

property to the third party and the petitioners are also willing to pay the rent and

they may be continued to be a tenant. It is the contention of the petitioners that

during the pendency of the present Civil Revision, rents have paid as per the

direction of this Court. Therefore, non payment of rent for certain period will not

amount to willful default.

5. I have perused entire materials. Admittedly, as per the direction of this

Court, the petitioners have paid a sum of Rs.1,50,000/- within a day. The same

https://www.mhc.tn.gov.in/judis

clearly indicate that the petitioner has capacity to mobilize funds. The fact remains

that the petitioner has not paid monthly rent of Rs.1250/- regularly from the year

2004. When the tenant has not paid rents regularly for several months, it cannot

be said that such default will not amount to willful default. When the rent has

been withheld or not paid for may years, merely some rent has been paid as per the

direction of the Court, it cannot be said that there is no willful default on the part

of the petitioner. Hence, I do not find any merits in the Order of the appellate

authority confirming Order of eviction by the Rent Controller.

6. Accordingly, this Civil Revision Petition is dismissed. Consequently,

connected miscellaneous petition is closed. The petitioner is directed to vacate the

premises within two month from today.

06.11.2024

Index : Yes / No Internet: Yes Speaking/non speaking order

vrc

https://www.mhc.tn.gov.in/judis

N. SATHISH KUMAR, J.

vrc

06.11.2024

https://www.mhc.tn.gov.in/judis

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter