A.G.SIVANANDAM Vs. S.AROKYASAMY

JUDGEMENT

(1.) THIS memorandum of civil revision is directed against the Judgment and Decree dated 22.03.2005 in R.C.A.No.2 of 2004, on the file of the learned Subordinate Judge, Poonamallee, confirming the Order of dismissal dated 31.12.2003 and made in R.C.O.P.No.10 of 2000, on the file of the learned Rent Controller (learned District Munsif-cum-Judicial Magistrate), Ambattur.

(2.) THE revision petitioner is the landlord and the respondent herein is the tenant in respect of the shopping premises described in the schedule of the petition. The revision petitioner had filed a rent control original petition in R.C.O.P.No.10 of 2000, under Section 10(2)(1) and 3(a)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, against the respondent herein on the file of the learned Rent Controller (learned District Munsif-cum-Judicial Magistrate), Ambattur for eviction on the following two grounds:

(3.) THE tenanted shop is a centre shop. One of the sons of the revision petitioner viz., Mr.S.Krishnamoorthy is qualified in Diploma in Polymer Technology and as he remains as an unemployed, the tenanted suit shop is required only for the non-residential purpose of petitioner's son. Excepting the said shop, no other building or shop is available for the petitioner for non-residential use. Since it is an old building, it is also required repairs.