NAZEER Vs. N T THAYAMMAL

JUDGEMENT

(1.) TENANT in R.C.O.P. 7 of 1991 on the file of Rent Controller, Ootacamund is the revision petitioner.

(2.) LANDLORD claimed eviction on the ground that she requires the building for her own occupation. The scheduled building is a residential building occupied by petitioner and he is paying a monthly rent of Rs. 150/-. According to landlady, when she was living with her husband, they resided in the house of one Putta Gounder, a relative. After the death of her husband, she went and resided with her brother-in-law and his family temporarily. Later, she had to shift her residence to one of her relative's house in Ootacamund. She wants to occupy the scheduled building since she intends to settle down at Ootacamund, where her other relatives are also residing. She wanted D. Nos. 42, 43 and 44 to be evicted for the said purpose. Petitioner is occupying D. No. 43 and 44. Against the tenant of D. Nos. 42 also, proceedings were initiated and she wanted all these buildings to be made use of for her resideence.

(3.) IT is against the concurrent findings of authorities below, the revision petition is filed by the petitioner.