H NAINA MOHAMED Vs. R GOKUL

JUDGEMENT

(1.) The question as to "whether the petition under Sections 15(2) and 16 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter referred to as "the Act") by the tenant, praying for direction to the landlord for re-delivery of possession of the petition premises, in view of breach of undertaking given by the landlord through agreement dated 19-1-1996, who took possession from the tenant that he would hand over the possession of the same after demolition or re-construction, is maintainable before the Rent Controller or not" is sought to be answered in this revision.

(2.) R.Gokul, the tenant, the respondent herein, filed a petition before the Rent Controller under Sections 15(2) and 16 of the Act for re-delivery of possession of the rented premises.

(3.) The case of the respondent/tenant is as follows:- "