T.D. HARILAKSHMI Vs. R.B. HARIRAM

JUDGEMENT

(1.) This civil revision petition has been filed to set aside the fair and decretal order, dated 19.07.2010, passed in R.C.A. No. 50 of 2003 on the file of Principal Subordinate Court (Rent Control Appellate Authority), Madurai, confirming the fair and decretal order, dated 18.02.2003, passed in R.C.O.P. No. 201 of 1996 on the file of Additional District Munsif Court (Rent Controller), Madurai. The petitioners are the tenants, whereas the respondent is the landlord in R.C.O.P. No. 201 of 1996 on the file of Additional District Munsif Court (Rent Controller), Madurai.

(2.) The respondent filed R.C.O.P. No. 201 of 1996 for eviction of the petitioners on the ground of bona-fide requirement of building for demolition and reconstruction under Section 14(1)(b) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter referred to as "the Act"). The said R.C.O.P. was allowed by the order dated 18.02.2003, ordering eviction of the petitioners directing them to vacate and hand over vacant possession to the respondent.

(3.) Against the order of eviction, the petitioners filed R.C.A. No. 50 of 2003 on the file of Principal Subordinate Court (Rent Control Appellate Authority), Madurai. The Appellate Authority by the order, dated 19.07.2010, dismissed the R.C.A. Against the order of dismissal, the present civil revision petition is filed.