S.KALIYAPERUMAL Vs. MUTHUKUMAR

JUDGEMENT

(1.) The revision petitioners were the respondents in RCOP.No.6 of 2011 on the file of the Principal District Munsif Court / Rent Controller at Chidambaram. They are aggrieved by an order dtd. 30/1/2017 passed in I.A.No.6 of 2016.

(2.) R.C.O.P.No.6 of 2011 has been filed by the respondent herein in his capacity as a landlord, taking advantage of Sec. 10(2)(i) and also Sec. 10(3)(c) of the TamilNadu Buildings (Lease and Rent Control) Act, 1960 as amended.

(3.) The issues in the Revision Petition arise out of the averments made with respect to seeking eviction under Sec. 10(3)(c) of the aforementioned act alone. No reference had been made with respect to the averments relating to Sec. 10(2)(i) of the Rent Control Act. Let me make it clear that this revision petition is confined only to the averments relating to 10(3)(c) of the Rent Control Act / seeking eviction on the ground of additional accomodation.