P.K. SOMAN Vs. JEEJA SURESH

JUDGEMENT

(1.) THESE revisions arises out of the orders passed by the Rent Control Appellate Authority (II Additional District Judge, Puducherry), Mahe Camp in RCA Nos. 23 & 24 of 2011 confirming the eviction orders passed by the Rent Controller in HRCOP Nos. 6 & 7 of 2010.

(2.) THE petitioners in these revisions are unsuccessful tenants before the Rent Control Authorities. The respondents as landlords initiated eviction proceeding against the petitioners in HRCOP Nos. 6 & 7 of 2010 under Section 10(3)(e) of the Pondicherry Buildings (Lease and Rent Control) Act, 1969, seeking eviction on the ground of own use and occupation. It is averred by the landlords that the tenants have been inducted in the petition premises on monthly rent of Rs.1200/ - and the premises are used for non -residential purpose. The landlords issued notice on 25.03.2008 requesting the tenants to surrender vacant possession of the petition premises for their own use and occupation but the tenants sent a reply on 03.05.2008 with false allegations.

(3.) BEFORE the Rent Controller, the landlords examined two witness and marked Exs.P1 to P13. On the side of the tenants neither witnesses were examined nor documents were marked. The Rent Controller, held that the requirement of the landlords is bonafide and ordered eviction. The Appellate Authority confirmed the finding of the Rent Controller and dismissed the appeals filed by the tenants. Questioning the orders, the present revision petitions have been filed.