N. GANGABAI Vs. D. JEYACHANDRAN

JUDGEMENT

(1.) The landlady has filed the above Civil Revision Petition challenging the order passed in R.C.A.No.230 of 2014 on the file of IX Judge, Court of Small Causes, Chennai reversing the order passed by the Rent Controller, XIV Judge, Court of Small Causes, Chennai, made in R.C.O.P.No.2208 of 2012.

(2.) The petitioner filed the Original Petition in R.C.O.P.No.2208 of 2012 for eviction on the ground of willful default and own use and occupation. In the Original Petition, the landlady has stated that the respondent-tenant has not paid the rent from August 2011.

(3.) According to the petitioner, the monthly rent is Rs.3,500/-. With regard to the own use and occupation, the petitioner-landlady has stated that her son, viz., N.Suresh, who is a practicing Advocate at Chennai, has decided to have his own office in the petition premises. Therefore, the petition premises is required for own use and occupation. Further, she has stated that her son is now having his office in a rented premises.