K S POOMARI Vs. A UMARSHA

JUDGEMENT

(1.) Leave granted.

(2.) In our view, this appeal has no merit as all the courts below concurrently found that the Tamil Nadu City Tenants Protection Act has no application in the facts and circumstances of the present case. The same question was decided by this Court in Mylapore Club v. State of T.N.and Anr. , paragraphs 10 and 15 of which are quoted below:

(3.) Mr. A.T.M.Rangaramanujam, learned senior counsel appearing on behalf of the appellant-tenant submits that the super structure made by the appellant on the disputed land should be allowed to be removed. On perusal of the orders passed by the Courts below, it appears that such order for removal of super structure has already been granted and no further direction need to be given.