VAIRAM Vs. M S R NAGESWARAN

JUDGEMENT

(1.) THE tenants are the revision petitioners in all these Civil Revision Petitions.

(2.) THE respondent in all the Civil Revision Petitions, has filed R.C.O.P. Nos. 38/1999, 42/1999 and 45/1999 before the Rent Controller, Virudhunagar, for eviction of the tenants/revision petitioners on the grounds that the building is required for demolition and reconstruction and for additional accommodation, invoking the provisions in Sections 14(1)(b) and 10(3) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter called "the Act").

(3.) THE Appellate Authority also, after considering the case and counter case of the parties, came to the conclusion that the landlord is not entitled to get an order of eviction under Section 14(1)(b) of the Act, whereas he is entitled to an order of eviction, under Section 10(3)(c) of the Act. He has also came to the conclusion, that the hardship, which may be caused to the tenant, by ordering the eviction, certainly, will not outweigh the advantage to the landlord. In this view, all the Rent Control Appeals, preferred by the tenants/revision petitioners, came to be dismissed, which are under challenge in these revision petitions.