V.JEEVARAMAMOORTHY Vs. SABANA BERWEEN

JUDGEMENT

(1.) The tenant is the Revision Petitioner. The respondent/landlord filed R.C.O.P. No. 233 of 2010 on the file of the learned Rent Controller, Chennai seeking for eviction of the petitioner herein on the ground of owner's occupation. The respondent/landlady filed the said RCOP for eviction with the following averments:-

(2.) The case of the petitioner/tenant is as follows:-

(3.) The learned Rent Controller after considering the rival pleadings as well as the evidence let in by both sides, dismissed the eviction petition by his order dated 7.12.2010. The learned Rent Controller found that though the landlady had satisfied that the building is a non-residential one and she is carrying on business in coconut, she was not able to satisfy that she was not owning any other non-residential building in the particular city or town and that the requirement is bonafide. It is also found by the learned Rent Controller that the landlady did not make any preparatory work for the proposed business.