FAST COOL SERVICES Vs. P SHANTHAKUMARI

JUDGEMENT

(1.) TENANT in RCOP No.143 of 1995 on the file of Rent Controller/XIV Small Causes Court, Madras is the revision petitioner.

(2.) EVICTION petition was filed by landlord under section 14(1)(b) of Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 alleging that the scheduled building is required for immediate demolition and reconstruction. Tenant filed counter stating that the claim is not bona fide.

(3.) IT is against the said finding of appellate authority, tenants have come to this Court with this revision petition.