S. JAGADEESAN Vs. MANGAIYARKARASI

JUDGEMENT

(1.) This Civil Revision Petition has been filed under Section 25 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, as amended, by the petitioner/landlord.

(2.) Originally the petitioner/landlord had filed R.C.O.P. No. 1046 of 2017 on the file of the XI Court of Small Causes, Chennai/Rent Controller, seeking eviction of the two respondents/tenant and sub tenant respectively on the grounds of willful default in the payment of rent, sub letting and requirement of the petition premises for owner's occupation. The petition premises was described in the schedule to the petition as a shop measuring 600 sq.ft., named 'Ambal Store', at No. 106, Arcot Road, Vadapalani, Chennai.

(3.) The respondents filed counter denying title and in fact denying there was landlord/tenant relationship. They also claimed title to the premises.