M.K. BALAN AND ORS. Vs. R. BALASUBRAMANIAN

JUDGEMENT

(1.) The tenants, who suffered an order of eviction on the ground of denial of title under Section 10(2)(i)(vii) and bona fide requirement for owner's occupation under Section 10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, which was confirmed by the Rent Control Appellate Authority, have approached this Court with the present Civil Revision Petitions. The respondent (tenant) in R.C.O.P. No. 221 of 2005 on the file of the Rent Controller (Principal District Munsif, Coimbatore) is the petitioner in C.R.P. No. 4029 of 2012. The respondent (tenant) in R.C.O.P. No. 225 of 2005 on the file of the Rent Controller (Principal District Munsif, Coimbatore) is the petitioner in C.R.P. No. 4030 of 2012.

(2.) R. Balasubramaniam, the respondent in both the Civil Revision Petitions filed R.C.O.P. No. 221 of 2005 against Balan (petitioner in C.R.P. No. 4029 of 2012) and R.C.O.P. No. 225 of 2005 against Vasu (petitioner in C.R.P. No. 4030 of 2012), who are tenants in respect of different portions, for their eviction under Sections 10(2)(i)(vii) and Section 10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960. Both the revisions were heard together and are being disposed of by the following common order.

(3.) In this order, the respondent in both the civil revision petitions shall be referred as Respondent/landlord and the petitioners in the civil revision petitions will be referred as petitioner in Civil Revision Petition No. 4029 of 2012/tenant and the petitioner in C.R.P. No. 4030 of 2012 respectively.