DHANGOPAL Vs. KRISHNASAMY

JUDGEMENT

(1.) The tenant is the revision petitioner before this Court.

(2.) The respondent/landlord filed petition under Section 10(3)(c) of the Pondicherry Buildings (Lease and Rent Control) Act, 1969 seeking eviction of the premises on the ground that he required the premises in occupation of the tenant for his additional accommodation.

(3.) The landlord has contended that the demised property is a room measuring approximately 10 x 12 feet and the same is part and parcel of the building bearing door number 40. The petitioner and his family members are residing in the rear portion of the said building. The petitioner is a heart patient and is also suffering from cervical spondylitis. The Doctor has advised him to take complete bed rest. For the purpose of leading a peaceful life, securing his privacy free from irritating noise and disturbance, he is in need of the demised portion for additional accommodation. The petitioner's wife is also suffering from hypertension, diabetes and coronary artery disease. With the aforesaid contentions, the landlord laid the petition seeking the premises for additional accommodation.