M ANWAR Vs. S CLITUS

JUDGEMENT

(1.) Challenge in this civil revision petition is to the concurrent orders passed in RCOP.No.284 of 2003 by the Rent Controller (Principal District Munsif Court), Madurai Town and in RCA.No.11 of 2008 by the Rent Control Appellate Authority (Principal Sub Court) Madurai.

(2.) The respondent herein as petitioner has filed the petition in question under section 10 (3) (a) (iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, wherein the present revision petitioner has been shown as respondent.

(3.) It is averred in the petition that the petitioner is the owner of the demised building and the same has been let out on a monthly rental of Rs.1,650/- for residential purpose and the respondent has been running a jewellery shop in the demised building. The petitioner has been running a jewellery shop in a rental building. Under the said circumstances the petitioner has accentuated the respondent to vacate the demised building. But the respondent has failed to concede his demand and subsequently exchange of notices has been made and even after exchange of notices, the respondent has refused to vacate the demised building and therefore, the present petition has been filed for the relief sought for therein.