P SELVARAJ Vs. VAJANA

JUDGEMENT

(1.) AFTER having failed before both the courts below viz. , the Appellate Authority, Pondicherry and the Rent Controller, Pondicherry in R. C. A. No. 41 of 1999 and H. R. C. O. P. No. 114 OF 1997, the revision petitioner/tenant viz. , Selvaraj has filed this revision petition.

(2.) THE landlady viz. , Vanaja is the owner of the petition mentioned premises and the tenant viz. , Selvaraj is occupying the same premises on a monthly rent of Rs. 200/=. The landlady required the premises for the purpose of demolishing the existing building and putting up new construction on the site to the need of the modern facilities under section 14 (1) (b) of the Pondicherry Buildings (Lease and Rent Control) Act.

(3.) THE said petition was resisted by the tenant by contending that the building is not old enough to be demolished and there is no bona fide requirement and there is no means for the landlady to put up new construction and thereby the petition is liable to be dismissed.