VARADHAN Vs. KANNAMMAL

JUDGEMENT

(1.) This revision petition is preferred by the tenant/second respondent before the Rent Controller and appellant in the Rent Control Appeal against the impugned judgment and decree passed in R.C.A.No.8 of 1995 dated 30.6.1998 on the file of the Rent Control Appellate Authority (Subordinate Judge), Ranipet confirming the fair and decretal orders passed by the Rent Controller (District Munsif), Ranipet in R.C.O.P.No.25 of 1990 dated 9.8.1995.

(2.) The parties to the revision petition may be referred to in the same order as they were arrayed in the Courts below for the sake of convenience.

(3.) The landlady/petitioner filed the Rent Control Petition under Sections 10(3)(a)(iii) and 10(2)(iii) of the Tamil Nadu Buildings (Lease and Control) Act, 1960 (hereinafter referred to as "Tamil Nadu Act 18 of 1960) for eviction of the tenants/respondents on the grounds that after the death of the original tenant, the first respondent, there was no privity of contract between the petitioner and the second respondent, son of the deceased first respondent in respect of the demised premises, that the petition premises is required as an additional accommodation for running the hotel business of the petitioner, that the petitioner's husband was running the hotel in the building bearing Door No.6, Arcot Road which was not sufficient for the purpose of the hotel business, that the petition premises situate at about 100 feet from the hotel premises is required as an additional accommodation and that since the respondents committed act of waste in the petition premises, they are liable to be evicted from the same.