T SIVAKUMAR Vs. K PRABHAKARAN

JUDGEMENT

(1.) THE tenant is the revision petitioner and the revision is filed against the eviction ordered by the learned Rent Controller in R. C. O. P. No. 2093 of 2000 and as confirmed by the learned Rent Control Appellate Authority in R. C. A. No. 410 of 2002 as per the judgment dated 31. 12. 2002 from the petition non-residential premises on the ground of own use and occupation by the son of the respondent/landlord.

(2.) THE respondent/landlord filed the Rent Control Original Petition seeking eviction of the revision petitioner/tenant from the petition non-residential premises bearing door No. 1, Nagarathinammal Colony, Govindhan Road, West Mambalam, Chennai-33, which is a portion measuring an extent of 100 square feet in the ground floor on the ground of wilful default in payment of rent and on which ground the learned Rent Controller refused to order eviction and which has been confirmed by the learned Rent Control Appellate Authority. The other ground for eviction is that the petition non-residential premises is bona fide required for own use and occupation by landlord's eldest son, P. W. 2, who is B. Sc. (Computer Science) Graduate and who stopped his employment after gaining experience and with a view to start a Computer Centre for his livelihood. It is also stated that the landlord already purchased Computers and all other accessories for running Computer Centre. The landlord is not owning any other building of his own except the petition shop. The petition was opposed by the tenant by filing counter.

(3.) THE learned Rent Controller considering the evidence of P. W. 1 and his eldest son P. W. 2 and Exs. P-1 to P-6 marked on the side of the landlord and also the evidence of the tenant as R. W. 1 and Exs. R-1 to R-9 marked on the side of the tenant, accepting the case of the landlord that the requirement of the petition shop is bona fide for own use and occupation by the landlord's son, P. W. 2 for the purpose of starting Computer Centre and accordingly ordered eviction on that ground, negativing the case on the ground of wilful default in payment of rent. On appeal filed by the tenant, the learned Rent Control Appellate Authority, appreciating the evidence adduced before the learned Rent Controller and also Ex. P-7, certificate issued to P. W. 2 in respect of the Degree in B. Sc. (Computer Science) in the examination held in April, 2000 and also Exs. R-10 and R-11 filed on the side of the tenant before him, confirmed the order of eviction on the ground of own use and occupation by P. W. 2, the son of the landlord and so, the tenant has come out with this revision to this Court.