KHUJEM BADRUDDIN Vs. ALLIED SALES (INDIA)

JUDGEMENT

(1.) This Civil Revision Petition is directed against the Order, dtd. 4/4/2024 made by the learned VII Judge, Court of Small Causes at Chennai, allowing the R.C.A. No.151 of 2022 thereby setting aside the Order of Eviction, dtd. 20/10/2022 made by the learned XV Judge, Court of the Small Causes at Chennai in R.C.O.P. No.665 of 2018.

(2.) The Petitioners are the Landlords and the Respondent is the Tenant. The 1st Petitioner herein is the brother of Mohamedi Badruddin. The said Mohamedi Badruddin, who originally filed the Eviction Petition along with his brother 1st Petitioner-Khujem Badruddin is no more and he died pending Eviction Petition. The Legal Heirs of the deceased-Mohamedi Badruddin were brought on record as Respondents 3 to 6 in the Eviction Petition.

(3.) The Petition mentioned premises is a Non-Residential/Commercial building and the Petitioners filed a Petition in R.C.O.P. No.665 of 2018 under Sec. 10(3)(a)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, as it requires for own occupation for the purpose of carrying on their own business.