PHOTO LITHO PRESS Vs. S VALLIAMMAL

JUDGEMENT

(1.) The only contention raised by learned counsel for the appellant before us is that while Clause (b) of Ss. 1 of S. 14 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, can be invoked when the building in question is required by the landlord for the immediate purpose of demolishing it for the purpose of erecting a new building on the site of the building sought to bedemolished, no plea was advanced by the landlord respondent that the building was required immediately for demolishing it. We have considered the material on the record and we are satisfied that the only conclusion possible on such material is that the building was immediately required for that purpose.

(2.) The appeal fails and is dismissed with costs. In the circumstances, however we permit the appellant to remain in possession of the premises till 31/10/1988, provided the appellant furnishes an undertaking in the usual terms within four weeks from today.