R SAKUNTHALA Vs. K CHOCKALINGAM

JUDGEMENT

(1.) THIS Civil Revision has been preferred, challenging the Judgment and Decree, dated 09.02.2011 made in R.C.A.No.404 of 2010 on the file of the Rent Control Appellate Authority / VIII Judge, Court of Small Causes, Chennai, reversing the Order and Decretal Order, dated 30.04.2010 made in R.C.O.P.No.1974 of 2009 on the file of the Rent Controller / XI Judge, Court of Small Causes, Chennai.

(2.) THE first petitioner is the proprietrix of the second petitioner, Senthil Coffee Works, a proprietary concern, tenant under the respondent / landlord. It is seen that R.C.O.P.No.1974 of 2009 was filed by the respondent herein, as landlord to evict the petitioners / tenants under Section 10 (3) (a) (iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act (herein after referred to as the Act).

(3.) IT is an admitted fact that the R.C.O.P relates to a non-residential premises and as per the impugned Judgment and Decree, learned Rent Control Appellate Authority, ordered eviction on the ground of Landlord's own use and occupation under Section 10 (3) (a) (i) of the Act.