M GANESAN Vs. R SUBRAMANIAN

JUDGEMENT

(1.) INVEIGHING the order dated 24.02.2010 passed in RCA No.6 of 2005 by the learned Subordinate Judge, Namakkal, in confirming the order dated 22.09.2005 passed in RCOP No.2 of 2004 by the learned Additional District Judge, Namakkal, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) ON the other hand, by way of torpedoing and pulverising the arguments as put forth and set forth on the side of the tenant, the learned counsel for the landlord, would submit his arguments, the gist and kernel of them would run thus: Both the Courts below elaborately discussed the pros and cons of the matter and gave a categorical finding that the building is actually in a dilapidated condition warranting demolition and reconstruction. The Courts below also considered the bona fide requirement of the landlord. Absolutely there is nothing on record to show that the landlord was actuated and propelled by the mala fide intention to evict the tenant. Accordingly, the learned counsel for the respondent would pray for the dismissal of the revision petition.