(1.) THIS Civil Revision Petition arises out of concurrent Orders passed by the Rent Controller and the Appellate Authority.
(2.) HEARD Mr. B. Mohan, learned Counsel for the Petitioner and Mr. P.B. Balaji, learned Counsel for the Respondents.
(3.) THE Rent Controller as well as the Appellate Authority ordered eviction only on the ground of bona fide requirement of the premises by the Respondents/Landlords for their own use and occupation. The prayer for eviction on the ground of different use was rejected by the Rent Controller. There was no Appeal against the same.