SATHYABHAMA Vs. HASBRO CLOTHING PVT LTD

JUDGEMENT

(1.) The petitioner/landlady ha^ preferred the revision petitions under Sectibn 25 of Tamil Nadu Buildings (Lease and Rent Control) Act, 18/1960 as amended by Act 23/1973 and Act, 1 of 1980 (hereinafter referred to as an Act against the judgment dated 07.11.2012 made in RCA No. 823 of 2010 (CRP. PD.Nb. 27 of 2013) and RCA No. 825 of 2010 (CRP.PD.No. 87 of 2013) on the file of the Rent Control Appellate Authority/VII Judge, Court of Small Causes, Chennai, reversing the orders dated 03.09.2010 passed in M. P. Nos. 141 of 2010 (CRP. PD. No. 27 of 2013) and 140 of 2010 (CRP. PD. No. 87 of 2013) in RCOP No. 511 of 2009 on the file of the Rent Controller/XIV Judge, Court of Small Causes, Chennai.

(2.) It is not in dispute that the Rent Control Original Petition in RCOP No. 511 of 2009 was filed by the petitioner/landlady against the respondent/tenant under Sec. 10 (3)(a)(iii) of the Act on the ground of landladys own use and occupation stating that the petitioners son is not occupying any non-residential building of his own business anywhere in the city of Chennai and accordingly, the RCOP is required for the petitioners own use and occupation.

(3.) M. P. No. 140 of 2010 was filed by the petitioner herein seeking an order to re-open the petitioners evidence and M. P. No. 141 of 2012 was filed by the petitioner to recall P.W. 1 for further taking chief examination for the purpose of marking additional documents in the said RCOP, under Rules 11,12(2) and 28(7) of the Rules framed under the Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974.