P G THOMAS Vs. K SUSEELA DEVI

JUDGEMENT

(1.) ANIMADVERTING upon the judgement and decree dated 22.11.2010 passed by the VIII Small Causes Court, Chennai, in RCA No.1183 of 2004 confirming the order dated 17.9.2004 passed by the XV Judge, Court of Small Causes, Madras in RCOP No.1329 of 2002, this civil revision petition is filed.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the Rent Controller.

(3.) THE learned counsel for the revision petitioner/tenant would pilot his arguements based on the grounds set out in the revision, which could pithily and precisely be set out thus: There is nothing to indicate and exemplify in the law that a person, who purchased a part of the building can seek for 'demolition and reconstruction' of that portion. Here, the sale deed-Ex.R1 in favour of the landlady was only for Rs.3,00,000/-, however, that portion itself would value more. There are mortgagors having interest over the suit property and litigations are pending. Accordingly, the learned counsel would pray for setting aside the order and judgement of both the Courts below and for dismissing the RCOP.