V. JANSI Vs. C. PARAMESHAWARAN

JUDGEMENT

(1.) As only a short point is involved, we shall dispose of this CRP today at the admission stage itself. The revision petitioner is the landlady. She let it out to the respondent. The tenancy is for non -residential purpose. The revision petitioner wanted to evict the respondent on the ground of demolition and reconstruction under Sec. 14(1)(b) of the Tamil Nadu Buildings Lease and Rent Control Act. So, she filed R.C.O.P. No. 1 of 2014 before the learned Rent Controller (District Munsif), Sattur.

(2.) The matter has become part heard. The landlady filed I.A. No. 281 of 2015 to appoint an Advocate/Commissioner to inspect the petition mentioned premises along with a qualified Engineer and submit his report as to the age of the building and the present physical structure of the building.

(3.) The learned Rent Controller dismissed the I.A. on the ground that already in C.R.P.(MD) No. 1274 of 2015 this Court has fixed a time limit to dispose of the R.C.O.P. Further, age of the building cannot be decided by the report of an Advocate/Commissioner, it should be established by relevant evidence.