SMT RADHA BAI Vs. DR A SREENIVASA HEBBAR

JUDGEMENT

(1.) THE landlady is the petitioner herein. THE landlady filed the petition for eviction against the tenant one Dr. A.C.K. Hebbar under Sec. 10(2)(ii)(a) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, as amended by Act 23 of 1973 (hereinafter referred to as ?the Act?) on the ground that the petition premises was sub let to one Pachayappan, who was carrying on gunny cloth business herein. In the counter filed by the tenant, it is stated as under:?

(2.) HOWEVER, both the authorities below concurrently came to the conclusion that the landlady failed to establish the subletting as alleged by her in the petition for eviction. Accordingly, the petition for eviction filed under S. 10(2)(ii)(a) of the Act was dismissed. It is against that order the landlady is in revision before this Court.

(3.) I have also heard the learned counsel for the tenant, who stated that the tenant has already vacated from the petition premises.