D R SUBRAMANIAN Vs. V BANGARUSAMY

JUDGEMENT

(1.) Aggrieved over the judgment of the learned Rent Control Appellate Authority, Dindigul granting an order of eviction in favour of the respondents/landlords by reversing the order of the learned Rent Controller, wherein the petition for eviction filed by the respondents was originally dismissed, the tenants have filed this civil revision petition.

(2.) The respondents/landlords filed a petition for eviction under Section 10(3)(a)(iii) and 14(1)(b) of the Tamilnadu Buildings (Lease and Rent Control) Act with the following averments: The properties bearing Door nos.60 and 61, V.M.Street, Dindigul belonged to Krishnammal. The petitioners and their 2 brothers, Subramanian and Lakshmanan are the sons of Krishnammal. She let the properties for rent. She died on 11.4.1994 and as per the Will executed by her, the petitioners became the owners of the building bearing Door No.61, V.M.Lane, Dindigul. The petitioners together were

(3.) The petitioners herein resisted the petition for eviction by stating that the petition was filed before the lease agreement was over; that it is not true that the petitioners are intending to demolish and reconstruct the building; that the petitioners have no means to reconstruct the building and the claim of the petitioners is not a bona fide one, and hence, the petition was to be dismissed.