BATLAGUNDU STORES Vs. K S A MOHAMMED YOUSUF

JUDGEMENT

(1.) AGGRIEVED over the orders of the Rent Control Appellate Authority, Dindigul, confirming the orders of eviction passed by the Rent Controller, the tenant namely a Cooperative Society, has brought forth these revisions.

(2.) THE respondent, who was the owner of the premises, found in the petitions in R.C.O.P.Nos.1 and 4 of 1998, sought for eviction of the petitioner tenant, who was running a shop in the said premises, on the ground that it required for demolition and reconstruction. THE said claim was resisted by the petitioner tenant stating that the landlord demanded a higher rental, and since it was refused, he has come over with a false claim. THE Rent Controller on enquiry and on consideration of the materials available, found that it was a fit case for eviction and accordingly, passed the orders. Aggrieved, the petitioner tenant took it on appeals in R.C.A.Nos.1 and 4 of 1998, wherein the orders of the Rent Controller were affirmed. Aggrieved, the tenant has brought forth these two revisions.

(3.) IN the result, both the civil revision petitions are dismissed at the admission stage itself. No costs. Taking into consideration that it is a cooperative society, running a shop, three months' time is granted from today for vacating the premises and handing over possession to the respondent.