B RAMESH Vs. H NANDEESWARI

JUDGEMENT

(1.) TENANT in R.C.O.P.No.1260 of 1993 on the file of Rent Controller XI Judge, Court of Small Causes, Madras, is the revision petitioner. In this revision petition, court is concerned only about one ground of eviction i.e., under Sec.10(2)(iii) that the tenant has committed or caused to be committed such acts of waste as are likely to impair materially the value or utility of the building.

(2.) ACCORDING to landlord, tenant has demolished the walls, changed the roof and has committed such acts of waste that have materially affected the value and utility of the building.

(3.) LEARNED counsel for petitioner relying on the decision reported in R.R.Dinakaran v. S.L.Chinna Kuppuswamy R.R.Dinakaran v. S.L.Chinna Kuppuswamy R.R.Dinakaran v. S.L.Chinna Kuppuswamy , 99 L.W. 678 contended that the acts alleged will not be a ground for eviction. I will come to the decision after considering the law on this point.