SOUTH INDIAN BANK LIMITED Vs. SAROJA GOVINDARAJAN

JUDGEMENT

(1.) The above Civil Revision Petition is filed against the order dated 24-2-1998 passed in RCA No. 807 of 1994 on the file of the learned VIII Judge, Small Causes Court, Chennai reversing the order dated 28-2-1994 passed in R.C.O.P.No. 734 of 1991 on the file of the learned XII Judges, Small Causes Court, Chennai.

(2.) The respondent herein filed the petition under S. 10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act 18/1960 as amended by Act 23/1973 for eviction of the petitioner herein for own use.

(3.) The precise case of the respondent herein is as follows :-The respondent is the landlord, that the petitioner herein is the tenant in respect of the ground floor in AB Block No. 3, Plot No. 4896, II Avenue, Anna Nagar, Madras 600 040, roughtly measuring about 2,200 sq. feet, that the building is let out for the purpose of carrying on banking business non-residential purpose on a monthly rent of Rs. 10,134/- and the rent is payable according to English calendar month; that the lease was reduced into writing but not registered; and that the period of lease was expired on 31-8-1990. The request of the petitioner herein, for extension of lease was duly rejected by the respondent on the ground that she requires the builing for own use and that the respondent is doing the business of manufacture of electrical light fittings and accessories in Premises No. 21 G. Industrial Estate, Madras 600 058, along with her partner. Apart from that, they were also doing wholesale and retail trade of the manufactured goods, which is carried on in the premises No Y 64 Annanagar, Madras 600 040, in a rented premises.