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 tenant is in occupation of Door No. 1/70 and has been using it for a non -residential purpose. The monthly rent agreed was Rs. 240/ -. The tenant has been using the premises for sale of fancy items. As the portion in occupation of the tenant as well as the entire building is quite old and damaged, the building has only an asbestos sheet roof which is not very strong. The building has also become very weak and the same is very old and damaged by rain and shine. As the landlord intended to demolish the entire structure and put up a new building, he had filed the petition for eviction. He has already obtained sanction of the plan.