LAWS(MAD)-2004-3-308

MOHAMED HANEEFA Vs. T S ARULANANDAM

Decided On March 19, 2004
MOHAMED HANEEFA Appellant
V/S
T.S.ARULANANDAM Respondents

JUDGEMENT

(1.) The tenant, who was successful in resisting the eviction petition, before the Rent Controller, unable to sustain the same, when it is impugned in the appeal and its result is the revision.

(2.) The petitioner in R.C.O.P.No.3099/2001, who is the respondent in this revision, is the owner of the premises, described in the petition, being a non residential one, in which the revision petitioner/tenant is running a shop. The landlord moved this application for the eviction of the tenant, only on the ground that the premises is bona fide required for him, for the purpose of running a business, since he is not having any other non residential building in this city.

(3.) The tenant/revision petitioner opposed the application contending, that as such the petitioner/landlord is not carrying on any business of his own and therefore, the requirement is not at all bona fide. It is further contended that his livelihood depends solely on the petition shop premises and if he is dispossessed, it will cause great hardship and irreparable loss.