P. R. RAVIKUMAR Vs. KANDAN METALS

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the Order of the learned Appellate VII Judge, Court of Small Causes, Chennai, dated 02.08.2012 in R.C.A.No.729 of 2011 in R.CO.P.No.2604 of 2008.

(2.) The petitioners are the landlords and the respondent is the tenant. The demised premise has been leased out to the respondent by the petitioner on rent for the purpose of running his metal shop.

(3.) The petitioners/landlords have filed a petition against the respondent for eviction on the ground of wilful default in payment of rent and demolition and reconstruction. The learned Rent Controller has dismissed the petition on the ground of wilful default. However, he allowed the petition for eviction on the ground of demolition and reconstruction. When the respondent/tenant challenged the said Order of eviction before the Rent Control Authority, the Appellate Authority set aside the Order of the Rent Controller and allowed the First Appeal. Aggrieved over that, the landlords have filed this present Civil Revision Petition.