SENTHILNATHAN Vs. SMT RAJALAKSHMI

JUDGEMENT

(1.) BOTH these revision petitions are filed by the tenant against the order of eviction passed against him. The subject matter of eviction petitions are same building but two applications were filed by the landlady.

(2.) R.C.O.P.No.2848 of 1994 was filed under Sec.10(3) (a) (i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, i.e., Landlady bona fide requires the scheduled premises for her own occupation. The other eviction petition R.C.O.P.No.2869 of 1994 was filed by the same landlady under Secs.10(2) (ii) (b) and 10(2) (iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, i.e., tenant has committed acts of waste in the property and that the building is used for the purposes other than for which it is let out.

(3.) IN the eviction petition landlady said that she is now residing in her brother's house and she needs the building for her own occupation. According to her, she has no other building of her own and she is a widow. She does not want to reside with her brother.