RANGAIAH CHETTY Vs. FEROZ KHANOON

JUDGEMENT

(1.) Inveighing the common order dated 26.8.2003 passed in R.C.A.Nos. 89,90 and 88 of 2000 respectively by the learned 8th Small Causes Judge at Madras, confirming the common order dated 30.8.1999 passed in R.C.O.P. Nos. 2848, 2849 and 2846 of 1992 respectively by the learned 12th Small Causes Judge at Madras, these civil revision petitions are focussed by the tenants.

(2.) Heard both sides.

(3.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of these three revisions would run thus: The respondents herein filed as many as three RCOPs invoking Sections 10(2)0) and Section 14(1 )(b) of the Tamil Nadu Buildings (Lease and Rent Control) Act (amended Act 23 of 1973) (in short 'the Act') on the ground that there was willful default in payment of rent and that the demised premises is required for demolition and reconstruction. The matters were contested and common enquiry was conducted. Ultimately, the Rent Controller ordered eviction, as against which appeals were filed for nothing but to be dismissed by the appellate authority. Being aggrieved by and dissatisfied with the orders of both the Courts below, these revisions have been filed on various grounds.