A M DHANAPAL CHCTTIAR Vs. T D SUNDARAM

JUDGEMENT

(1.) THE petitioner in R.C.O.P.No.27 of 1981 on the file of the Rent Controller Mun-sif), Krishnagiri, is the petitioner in this civil revision petition. THE respondents said R.C.O.P. are the respondents in this civil revision petition. For the sake of convenience, the parties are referred to in this order by the nomenclature given to them in the R.C.O.P.

(2.) THE petitioner filed an application R.CO.P.No27 of 1981 for eviction against respondents under Secl0(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) XVIII of 1960, hereinafter called the Act. THE case of the petitioner is as follows:

(3.) THE Rent Controller, on a consideration of the entire evidence on record, found that petitioner " s requirement of the petition mentioned shops for the business of his sons is fide. Consequently the Rent Controller allowed the petition for eviction. As against the of the Rent Controller the respondents filed an appeal, R.C.A.No.3 of 1986 on the file of Appellate Authority, Krishnagiri. THE Appellate Authority reversed the findings of the Controller, allowed the Rent Control Appeal and dismissed the petition for eviction filed the petitioner. Aggrieved by the judgment in R.C.A.No.3 of 1986 the petitioner has filed present civil revision petition.