RADHAKRISHNAN Vs. RAJASEKARAN RAJEE

JUDGEMENT

(1.) 1.1. The Respondents 1, 2 and 4 in RCOP. No. 1 of 1981 on the file of the Rent Controller, Tindivanam, who failed before both the Rent Controller and the Appellate Authority are the petitioners in this Civil Revision Petition. The Landlord filed RCOP. No. 1 of 1981 on the file of the Rent Controller, Tindivanam, against the petitioners herein and others for eviction under Sections 10(2)(ii)(b) and 14(1)(b) of the Tamil nadu Buildings (Lease and Rent Control) Act (18 of 1960), (hereinafter referred to as the Act), the case of the landlord in RCOP. No. 1 of 1981 is as follows- The petition mentioned premises consisting of two items belongs to the respondent herein and it was leased out to one Ravanappa Naidu, 40 years prior to the filing of the RCOP. The said tenant, Ravanappa Naidu, died 15 years prior to the filing of the petition and after his death, the respondents 1 to 4 in the RCOP., who are the heirs of Ravanappa Naidu continued as tenants of the deceased Ellusami Chettiar, the landlord, in respect of the demised premises. The monthly rent for both the portions of the building is Rs.12/- Both the items of the demised premises constitute one building having two door numbers. Both the portions are thatched houses and they are very old. The landlord requires the building' for demolition of the thatched houses and for reconstruction. The landlord has obtained the necessary sanction from the Municipality for reconstructing the building after demolishing the thatched' portions. The landlord's requirement of the demised premises for demolition and reconstruction is bona fide. The first respondent in the RCOP. resisted the application for eviction contending as follows: Both the portions having two door numbers and in good condition. The landlord's requirement for demolition and reconstruction is not bona fide.

(2.) THE Rent Controller, after considering the entire evidence, both oral and documentary, found that the landlord's requirement of the demised premises for demolition and reconstruction is bona fide and consequently allowed RCOP. No. 1 of 1981 and ordered eviction. As against the order of eviction, passed by the Rent Controller, the petitioners herein along with the third respondent herein filed an appeal, RCA. No. 31 of 1975 before the Appellate Authority (Sub Court, Tindivanam). THE Appellate Authority by its order dated 30-4-1987 confirmed the findings of the Rent Controller and dismissed the RCA.