R.BALASUBRAMANIAM CHETTIAR Vs. M.MAGESH

JUDGEMENT

(1.) The unsuccessful Landlords are the revision petitioners herein. The first petitioner(deceased)/landlord has filed the R.C.O.P.No.38 of 1998 before the learned Principal District Munsif-cum-Rent Controller for an order of eviction under Section 10(2)(ii)(a) and 10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 as amended by Act 23/1973 to evict the respondent/tenant from the petition mentioned property on the ground of sub-letting and for own use and occupation.

(2.) Brief averments that are necessary for determining of this Civil Revision Petition are as under:

(3.) Before the learned Rent Controller, on the side of the petitioners/landlords, Exs.A1 to A5 were marked and on behalf of the respondent/tenant Exs.B1 to B6 were marked. PWs.1 and 2 were examined and RW.1 was also examined.