R SUDHANDHIRA DEVI Vs. K NAVANITHAKRISHNA

JUDGEMENT

(1.) THE landlords, who were successful in getting an order of eviction before the Rent Controller, have failed to sustain the same, when it was challenged before the Appellate Authority and the result is this revision petition.

(2.) THE petition mentioned building, a non-residential one, belongs to the petitioners 1 and 2 in the R.C.O.P., who are sisters. THE husband of the second petitioner is carrying on jewellery business in a rented building whereas the husband of the first petitioner has acquired experience in gold jewellery business. Because of these facts, the building is required for the husbands' of the petitioners 1 and 2 for the purpose of carrying on their business. THE tenant, who has agreed to pay a monthly rent of Rs.300/= for the demised premises, has not paid the rent from April, 1984 to January, 1986, for a period of 22 months, despite notice. On the above said grounds, viz. wilful default and for personal occupation, invoking the provisions of Sections 10(2)(i) and 10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act (hereinafter called 'the Act'), the landlords have filed the petition in R.C.O.P.No.171 of 1986 for the eviction of the tenant/respondent.

(3.) HEARD both.