M VELMURUGAN Vs. P SRINIVASAN

JUDGEMENT

(1.) THE above revision petitions are listed today for admission and I heard the learned counsel for the petitioners as well as the counsel for the Caveators.

(2.) THE tenants, who lost their case before the courts below are the revision petitioners. THE appellate authority, by common order dated 21-04-2004 dismissed both R. C. A. Nos. 31 of 2003 filed against HRCOP No. 61 of 2001 and RCA No. 33 of 2003 filed against HRCOP No. 63 of 2001. Aggrieved by the order passed in RCA No. 31 of 2003, CRP No. 1265 of 2004 is filed and as against the order passed in RCA No. 33 of 2003, CRP No. 1264 of 2004 is filed by the tenants. THE respondents in the above revision petitions are landlords, who have filed petitions under Section 14 (1) (b) of THE Pondicherry Buildings (Lease and Rent Control) Act, 1969 for eviction against the petitioners herein.

(3.) ARGUMENTS were advanced on behalf of the petitioners that the authorities below erred in holding that the respondents requirement is bonafide, solely on the basis of the age of the building, without reference to its condition; that the appellate authority failed to note that the respondents have not proved their financial ability to put up construction.