T NARAYANAN Vs. SANKARANARAYANAN

JUDGEMENT

(1.) This revision petition is filed challenging the fair and decretal orders dated 31.3.1997 in R.C.A.No.1056 of 1993 passed by the Rent Control Appellate Authority (VIII Judge, Court of Small Causes), Madras confirming the eviction order dated 30.7.1993 passed by the Rent Controller (X Judge, Court of Small Causes), Madras in R.C.O.P.No.3002 of 1989.

(2.) The revision petitioner is the tenant and respondents 3 to 5 are the legal representatives of the deceased landlord, first respondent herein, who died pending the revision petition. The second respondent is the father of the deceased first respondent who joined with his son in filing the eviction petition against the tenant.

(3.) The first respondent/landlord (since deceased) filed the petition against the revision petitioner/tenant under Section 10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act (hereinafter referred to as "Tamil Nadu Act 18 of 1960) on the ground that since he is an Advocate practicing in the High Court, Small Causes Court and other Courts in Chennai, he requires the petition building bona fide for his occupation for the purpose of carrying on his profession as an Advocate and that since he was hitherto practicing along M/s.M.Shakir Ali and N.Isthiaq Ahmed, Advocates, 107, Law Chambers, High Court premises, Madras, he has to set up his office in the petition premises and that therefore the respondents have to be evicted from the demised premises.