JAYANTHILAL Vs. V.M. MUTHU KUMAR AND ORS.

JUDGEMENT

(1.) This civil revision petition is directed against the order dated 10.12.2014 passed by the Rent Control Appellate Judge, VIII Small Causes Court at Chennai, in M.P.No.141 of 2014 in R.C.A.No.1043 of 2006.

(2.) The petitioner is the third Respondent in R.C.O.P.No.249 of 2006, which was filed by the first respondent/landlord seeking eviction under Section 10 (2) (ii)(a) of the Tamil Nadu Buildings (Lease and Rent Control) Act 18 of 1960, as amended by Act 23 of 1973 & 1 of 1980.

(3.) The case of the first respondent/landlord is that the second respondent Heerachand was inducted as a tenant on a monthly rent of Rs.8,625/- per month and without consent, the second respondent herein has sub-let the premises to the petitioner herein and one Ramesh. The landlord has stated that there is privity of contract between the landlord and the subtenants and they are in possession of the petition premises. The landlord has further stated that the respondents 2 and 3 in the eviction petition are unauthorised occupants and they have no right to continue to carry on the business in the petition premises.