Question :  I am a 68 year old person from Visakhapatnam.I gave my shop on rental to a person for tailoring.He paid the rent for the last time in Aug 2019 through phonepe.From Nov 2019 he stopped paying current bills also.So I tried to call him to warn him about these things but he didn't pickup the phone then.So I locked the shop in Feb 2020 having no other option and sent him an sms to meet me, vacate the shop and pay the outstanding rent. He then came to and blackmailed me that if I didn't give him the shop back, he would harrass me through police. As I didn't give hime the shop, he gave a wrong complaint against me in police station in July 2020 but police said him to pay rent first and then do anything in court or in the presence of elders.Suddenly on 28th Dec 2020 at 2 am he tried to break the lock of the shop. I heard the noise, called the police and video recorded it and next day filed a complaint against him on which no action was taken till now. I am losing 2 yrs of rent because of him. I have no other sources of income and my children are still young. Please tell me how can I evict him and collect my outstanding rent of 2 yrs.