SUNDARARAJ DIED Vs. LOGIA AIDED MIDDLE SCHOOL

JUDGEMENT

(1.) The landlords in their attempt, to evict the tenant from the demised premises, failed before the courts below and the result is the filing of the above civil revision petition before this Court, by them as revision petitioners.

(2.) The petitioners claiming that they are the landlords and the respondent is the tenant, had filed R.C.O.P.No.35/87, on the file of the Rent Controller, Karur, for the eviction of the tenant, on the ground that the building is posing a danger to all the school going children, being in bad shape and that they require the premises for the purpose of demolition of the existing superstructure and reconstruction, in addition to additional accommodation, after demolition.

(3.) The respondent/tenant opposed the application contending, that the original superstructure was damaged in a fire, which took place in the year 1970, that they had constructed the existing superstructure, which belongs to them, that the petitioners/landlords are not entitled to claim right over the superstructure, further contending that the building does not require to be demolished, for the purpose of reconstruction, questioning the bona fide of the landlords also.