CHOLA PROCESS Vs. SARAVANAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the tenant, who suffered an order of eviction in R.C.O.P.No. 35 of 2015 by order dated 17.01.2018 passed by the learned Rent Controller/Principal District Munsif, Erode, which order of eviction was confirmed by order dated 23.01.2019 in R.C.A.No. 4 of 2018 passed by the learned Rent Control Appellate Authority/First Additional Sub Court (Full Additional Charge of Principal Sub Court, Erode).

(2.) The respondent herein had filed R.C.O.P.No. 35 of 2015 seeking eviction of the revision petitioners taking advantage of Section 10(3)(a)(iii) of the Tamil Nadu Buildings Lease and Rent Control Act 1960 as amended.

(3.) It was the contention of the respondent that the revision petitioners had taken possession on lease of the property measuring 8938 sq.ft., at No.9, Water House Road, Vairapalayam, Erode, for non residential purposes for running a dyeing factory.