SORNABAI Vs. RAMESH

JUDGEMENT

(1.) The Civil Revision Petition arises out of a reversing order of eviction passed by the Appellate Authority.

(2.) Heard Mr. M.P. Senthil, learned Counsel appearing for the Petitioners and Mr. R. Subramanian, learned Counsel for the 1st Respondent.

(3.) The 1st Respondent filed a petition for eviction in RCOP No. 7 of 2001, on the file of the Rent Controller, Tiruchendur, seeking eviction of the Petitioners from a non-residential building, on the ground of sub-letting, act of waste, own use and occupation and demolition and reconstruction. The Rent Controller dismissed the eviction petition, by order, dated 03.12.2002. However, the Appellate Authority allowed the appeal in RCA No. 4 of 2003, by order, dated 15.12.2003, holding that the Petitioners should be ordered to be evicted on the ground of own use and occupation and demolition and reconstruction. Aggrieved by the reversing order, the Petitioners/tenants before this Court.