G VEERA RAGHAVAN Vs. K DEVANATHAN

JUDGEMENT

(1.) THE present Revision is filed against the order dated 29. 10. 2003 passed by the Principal District Judge, Pondicherry confirming the order passed by the Rent Controller rejecting the application filed by the present petitioner for eviction of the respondents. Such application for eviction was filed on the ground that the premises were required by the present petitioner for his occupation and the tenant, namely Respondent No. 1, had sub-let the premises to Respondents 2 and 3 without the written consent of the landlord.

(2.) ACCORDING to the case of the petitioner, Respondent No. 1 became a tenant under the petitioner with effect from 1992. Tenancy was for the purpose of running a wet grinding business. Subsequently, without the written consent of the petitioner, Respondent No. 1 sub-let the premises to the respondents 2 and 3, who were carrying on business under the name and style M. S. R. Thirumana Seva Centre. It has also been indicated that the petitioner requires the premises for his personal occupation as he intends to start his own business therein.

(3.) COUNTER denying the allegations relating to sub-letting as well as the requirement of the landlord had been filed. It was indicated that even before September, 1992, the respondents were occupying the premises as tenants under the uncle of the landlord right from 1964. Respondents 2 and 3 were the close relatives of the first respondent. The allegation that Respondent No. 1 had sub-let the premises to respondents 2 and 3 was denied.