MOORTHY Vs. STELLA AND ORS.

JUDGEMENT

(1.) THIS revision is directed against the fair and final order of the Rent Control Appellate Authority (Principal Sub Court) Mayiladuthurai, dated 29.10.2014 made in RCA No. 4 of 2013 confirming the fair and final order of Rent Controller (Principal District Munsif), Mayiladuthurai dated 07.02.2013 made in RCOP No. 1 of 2012.

(2.) THE unsuccessful tenant in the eviction petition is the petitioner in this revision petition. The respondents filed RCOP No. 1 of 2012 before the Rent Controller, Mayiladuthurai seeking eviction under Section 10(3)(a)(iii) of the Tamil Nadu Buildings (Lease & Rent Control Act). The landlords have averred in the petition that they intend to start a xerox and stationery business in the petition premises and that the petition premises is required for their own use and occupation. It is further stated that they have experience in that field and money for starting xerox and stationery business.

(3.) BEFORE the Rent Controller, the second petitioner was examined as PW1 and one Ajay Kumar was examined as PW2. The landlords have also marked Exs.A1 to A5. The tenant examined himself as RW1 and produced Exs.P1 to P3. The Rent Controller held that the requirement of the landlord is bonafide and ordered eviction. The Appellate Authority confirmed the order of the Rent Controller and dismissed the appeal. Questioning the order, the present revision petition is filed.