THANGAMAHARAJA Vs. SUMATHI

JUDGEMENT

(1.) THIS civil revision petition is directed against the the judgment and decree dated 13.9.2010 passed by the Sub Judge, Mannargudi, in RCA No.1 of 2010, reversing the order dated 30.6.2009 passed by the Rent Controller cum District Munsif, Thiruthuraipoondi, in RCOP No.6 of 2005.

(2.) THE petitioner is the tenant and the respondent is the landlady. The landlady filed an eviction petition in RCOP No.6 of 2005 before the Rent Controller, Thiruthuraipoondi, for eviction, on the ground of own use and occupation'.

(3.) THE case of the landlady is that she purchased the petition premises through a sale deed dated 24.1.2005. Her parents are residing at Thiruthuraipoondi and she wanted to start a business in 'furniture and home appliances' at Thiruthuraipoondi. The tenant agreed to vacate the premises within two months from the date of purchase, but subsequently, he failed to vacate the premises, giving some lame excuses. It is the further case of the landlady that with a view to start a business, she had received quotations from the suppliers of furniture and home appliances and she had applied to the Deputy Sales Tax Officer, seeking licence to run the business. The said application was returned on the ground that the tenant is carrying on business in the said premises.