M SHERIFF Vs. KATHIJA BEEVI

JUDGEMENT

(1.) THE tenant under the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter referred to as ?the Act?), against whom eviction order has been passed concurrently by both the Authorities below under S. 10(3)(c) of the Act?, has preferred this revision:

(2.) THE only contention of the learned Counsel for the petitioner is that there is no plea by the landlords regarding the relative hardship spoken to under S. 10(3)(c) Proviso of the Act and that yet, the Court below has erroneously passed the eviction order. THE said provision, S. 10(3)(c) Proviso runs as follows:?

(3.) HENCE, the Civil Revision Petition is not admitted, but dismissed. Abdul Hadi, J. : After the abovesaid order is pronounced, learned counsel for the petitioner requests time for vacating the premises. Three months time is granted for vacating the premises, provided the petitioner files an affidavit of undertaking within one week to vacate the premises within the aforesaid time allowed.