M PAULRAJ Vs. N PARAMASIVAN

JUDGEMENT

(1.) The tenant in the Rent Control Proceedings is the revision petitioner herein.

(2.) A petition for eviction was filed by the land lord in R.C.O.P. No. 43 of 1992 on the ground of demolition and reconstruction.

(3.) The landlord is the owner of S. Nos. 678/40 and the building thereon bearing Nos. 1/70, 1/70 A, B, C, D, E, F, G and H. As there were different tenants in the suit property, separate Door numbers were given by the Corporation.