SARVODHAYA SANGAM KHADHI VASTHRALAYAM, Vs. S.DHANALAKSHMI

JUDGEMENT

(1.) Challenging the fair and final order passed in R.C.A.No.3 of 2015 on the file of the learned Rent Control Appellate Authority (Principal District Judge), Puducherry, confirming the order passed in H.R.C.O.P.No.12 of 2009 on the file of the learned Rent Controller-I (Principal District Munsiff), Puducherry, the tenant has filed the Civil Revision Petition.

(2.) The revision petitioner is the 'tenant' and the respondent is the 'landlady'. For convenience sake the rank of the parties to this revision will be maintained as 'tenant' and 'landlady'.

(3.) The case of the landlady before the lower court in the petition filed by her would be as follows: The petitioner is the landlady of the schedule mentioned property and the respondent is the tenant. As per the rental agreement dated 06.03.2006, the petition mentioned property was let out to the tenant for a monthly rent of Rs.2,500/-. The tenant paid an advance of Rs.50,000/- and the lease period is for a period of 3 years. The tenant is carrying on retail outlet in the name and style of "M/s.Sarvodaya Sangam Khadi Vastralayam" in the said shop premises. The landlady required the demised premises to shift over the business of her son. Since either she or her son do not possess any other property, except the demised premises and two other shops adjacent to the demised premises, the landlady requested the tenant to vacate the demised premises. Since the tenant did not vacate the same, the landlady has filed the eviction petitions before the learned Rent Controller- I, Puducherry, on the ground of own use and occupation.