S BAHEERATHY Vs. KANAGARATHINAM DIED

JUDGEMENT

(1.) THE legal representatives of the respondent (tenant) in H.R.C.O.P. No.27 of 1985 on the file of the Rent Controller, Karaikkal, are the petitioners in this civil revision petition. THE legal representatives of the petitioner (landlady) in the said H.R.CO.P. are the respondents in this civil revision petition. For the sake of convenience the parties are referred to by the nomenclature given to them in the H.R.C.O.P.

(2.) THE petitioner filed H.R.C.O.P. No.27 of 1985 on the file of the Rent Controller, Karaikkal under Sec.l0(2)(a)(i) of the Pondicherry Buildings (Lease and Rent Control) Act, 1960, hereinafter called "the Act", for eviction on the ground that the petition mentioned premises is required for her own occupation.

(3.) THE Rent Controller, on a consideration of the entire evidence on record, held that the requirement of the demised building for the personal occupation of the petitioner is bona fide, consequently allowed the H.R.C.O.P. and ordered eviction.