P C PHILIP Vs. R PONNUSAMY

JUDGEMENT

(1.) THIS revision has been filed by the petitioner / tenant against the eviction order passed by the learned Rent Control Appellate Authority (III Additional Sub Judge, Coimbatore) in RCA.No.89 of 2007 confirming one of the grounds namely 'different user' as made by the learned Rent Controller made in RCOP. No.152/2003.

(2.) THE respondent in this Revision is the landlord, who filed RCOP.No.152 of 2003 before the learned Rent Controller (Additional District Munsif), Coimbatore, seeking eviction of the respondent / tenant from the demised premises on three grounds, namely, (i) 'wilful default', (ii) 'different user' and (iii) 'nuisance', under the provisions of Section 10 of the Tamil Nadu Buildings (Lease and Rent) Control Act.

(3.) THE brief facts of the case of the petitioner / landlord before the Rent Controller are as follows: -