H.BALARAMAN Vs. M.J.SIVASACHIDANANDAM

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the impugned order dtd. 13.12.2019 passed in R.C.A.No.156 of 2013 on the file of the Learned IXth Judge, Small Causes Court, Chennai, confirming the order of eviction made in R.C.O.P.No.2237 of 2008 dtd. 27.02.2013 on the file of the Learned XVth Judge, Small Causes Court, Chennai.

(2.) The petitioner herein is the tenant under the respondent. The case of the petitioner is that the respondent filed a petition under Sec. 10(3) a (iii) of the Tamilnadu Buildings (Lease and Rent Control) Act 1960, seeking an order of eviction on the ground of owners occupation.

(3.) The case of the respondent before the Rent Controller at Chennai is that the respondent is the absolute owner of the entire ground floor of the building premises, Old No.2, New No.3, Sivagnanam Road, T.Nagar, Chennai - 17 and he obtained the same by way of settlement deed executed by his father in the year 1983. Originally, the petitioner was paying the monthly rent Rs.3,500.00 to the respondent. The respondent / landlord claims that he is a postgraduate in Business Management and he requires the petition premises to start a super market or retail trade in general merchant, stationery, computer accessories and to deal with the mobile phones. He has sufficient funds to start a business in the petition building and he also has a rich experience in business field since he already dealt with the distribution and wholesale business. Now he is not doing any business for want of accommodation for his retail business. As he requires the entire ground floor premises for the said business, he has to evict all the tenants in the ground floor premises.