(1.) The tenant challenges the concurrent orders of eviction passed by the Authorities under the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960.
(2.) The eviction was sought for by the landlord on the grounds of willful default in payment of rent, commission of act to waste and for own use and occupation. The tenancy is for non-residential purpose and the petitioner is carrying on business in the premises.
(3.) The landlord claim that the tenant defaulted in payment of rent for the period between July 2005 and October 2005 for a period of 4 months. The landlord would claim that though the extent that was leased out was only 750 sq.ft the tenant put up additional construction to an extent of 1228 sq ft and expanded the place of business without the consent and knowledge of landlord. Therefore, according to the landlord the tenant had committed act of waste which would impair the utility of the building. It was also claimed that the landlord's family has grown in size and she requires the premises for own use and occupation.