S. RAMESH AND ORS. Vs. A. RAMAKICHENANE

JUDGEMENT

(1.) THESE three Civil Revision Petitions under Section 25 of the Tamil Nadu Buildings (Lease and Rent Control) Act 1960 (hereinafter referred to as "The Act") are at the instance of the tenants and the challenge is to the eviction orders passed by the Appellate Authority directing surrender of respective premises primarily on the ground of demolition and reconstruction.

(2.) (a) The property shown in the Schedule to the petition originally belonged to Smt. Ramamirtham, sister of the respondent. She executed a Will dated 20 January 2005 bequeathing the property to the respondent. The respondent obtained probate of the Will after the death of the testator.

(3.) (a) The non residential building owned by Mrs. Ramamirtham was taken on lease by the petitioner from her on a monthly rent of Rs. 325/ -.