MANGALAMBAL Vs. ANJALI DEVI

JUDGEMENT

(1.) THE landlady/petitioner before the Rent Controller, Karaikal and appellant before the Appellate Authority has filed this revision petition questioning the legality of the judgment rendered by the Rent Control Appellate Authority (Additional District Judge), Pondichery at Karaikal.

(2.) THE parties to the proceedings may be referred to hereunder as they were arrayed before the Rent Controller.

(3.) THE petitioner/landlady filed the petition under Section 14 (1) (b) of the Tamil Nadu Building (Lease and Rent Control) Act, 1960 (hereinafter referred to as "tamil Nadu Act No. 18 of 1960") for eviction of the respondent/tenant on the ground that the building is required bona fide for demolition and reconstruction.