R MOHAMED IBRAHIM Vs. C CHANDRA

JUDGEMENT

(1.) This revision is directed against the order passed by the VIII Judge, Court of Small Causes, Chennai confirming the order of the Rent Controller (XII Judge, Court of Small Causes, Chennai) in RCOP No.14 of 2010.

(2.) The revision petitioner is the tenant. The respondent/landlady initiated eviction proceedings against the petitioner under Sections 10 (2) (ii) (b), 10 (2) (iii) and 10 (3) (a) (iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act. The case of the landlady is that the tenant was inducted on a monthly rent of Rs.2850/- for running a laundry shop. But, all of a sudden, without any oral or written consent of the landlady, the tenant converted the business into a Auto re-sale by making structural alternations; that the tenant is now carrying on two-wheeler re-sale business instead of laundry business which is against the purpose for which it was let out.

(3.) The landlady has further alleged that the tenant, without her consent has removed the big teak wood door and installed rolling shutter altering the floors and walls, that the tenant has illegally opened the door to the terrace portion and fixed the angles by damaging the walls, that the act of the tenant would amount to act of waste which will impair materially the value and utility of the tenanted premises. It is further averred that her son C.R.Chandrasekar is running a medical shop in a rented premiss at No.43, Raghavan Street, Perambur, Chennai and she is not owning any other premises in the city of Chennai and hence she requires the tenanted premises for the use and occupation of her son.