S JAYARAMA PANDIAN Vs. J RATHINA SINGH

JUDGEMENT

(1.) Challenging the judgment and decree passed in R.C.A.No.704 of 2014 on the file of VII Small Causes Judge (Rent Control Appellate Authority) Chennai confirming the order passed in R.C.O.P.No.609 of 2013 on the file of XV Small Causes court (Rent Controller) at Chennai, dated 10.11.2014 on the file of XV Judge, Court of Small Causes, Chennai, the tenant has filed the above Civil Revision Petition

(2.) The respondent-landlord has filed the Original Petition in R.C.O.P.No.609 of 2013 for eviction on the ground of demolition and reconstruction.

(3.) According to the respondent-landlord, the petitioner-tenant is paying the monthly rent of Rs.20,272/- as fixed in the petition filed by him for fixation of fair rent. Further, according to the landlord, the building was constructed more than 75 years ago and that it has become dilapidated and damaged and therefore, requires demolition and reconstruction. Further, the landlord obtained planning approval for demolition and reconstruction from the Corporation of Chennai on 16.10.2012 and has also stated that he has got sufficient means for the proposed construction. Further, in the petition, the landlord has undertaken that if the petition is allowed, he will commence the process of the demolition within one month and complete the same within three months. The tenant is in possession of 700 sq.ft. of the building in the ground floor and 60 sq.ft. in the first floor.