V S BHAVANI SHANKAR Vs. S GANESAN

JUDGEMENT

(1.) INVEIGHING the judgment and decree dated 15.06.2010 passed by the learned Subordinate Judge, Ponnamalle (Rent Control Appellate Authority) in R.C.A. No. 8 of 2009 confirming the order and decree dated 10.02.2009 passed by the learned Principal District Munsif, Ponnamalle (Rent Controller) in R.C.O.P. No. 15 of 2008, this Civil Revision Petition is focused.

(2.) HEARD both sides.

(3.) BY way of torpedoing and pulverizing the arguments as put forth and set forth on the side of the Revision Petitioner/Tenant, the learned Counsel for the Respondent/Landlord would advance his arguments, the warp and woof of them would run thus:(i) Indubitably and indisputably, the Landlord is having no other building of his own to occupy in the city of Chennai.(ii) The Landlord is occupying a Tenanted premises in Abiramapuram by paying a huge rent of Rs. 10,600/- per month whereas from the demised premises, he is deriving only a rent of Rs.2,900/- per month and in such a case, he was perfectly justified in requiring the demised premises for his own occupation.(iii) As a retired official he has to pay to his Landlord and also succumb to the pressure of his Landlord even to pay still more higher rent than the rent which he is now paying.(iv) Absolutely, there is no sufficient ground much less clinching ground for setting aside the orders of both the Courts below.Accordingly, the learned Counsel for the Respondent/Landlord prays for dismissing this Revision.