ABDUL JAWAD Vs. M A JACOB FURNISHING

JUDGEMENT

(1.) THE petitioner in the above C.R.Ps. is the landlord of the premises bearing Door No.47/22, Evening Bazar, Park Town, Chennai-3.

(2.) THE respondent is the tenant under the petitioner. THE petitioner herein filed R.C.O.P.No.358 of 2002 under Section 4 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 for fixation of fair rent to the building.

(3.) AS per the recitals in the lease deed, he is entitled to put up a new construction or alterations in the premises to suit his needs but subject to the condition that at the time of vacating the premises, he should leave such new construction or alterations as they are without seeking any compensation therefor.