S. GURUMURTHY Vs. N. RAMAN

JUDGEMENT

(1.) This Revision Petition has been filed against the order dated 3.2.2005, made in RCA. No. 438/2003 on the file of the VIII Judge, Small Causes Court, Chennai confirming the order dated 24.4.2003 made in R.C.O.P. No. 454/2001 on the file of the XVI Judge, Small Causes Court, Chennai.

(2.) The tenant is the revision petitioner.

(3.) The respondent/landlord filed a petition under Section 10(2)(i) and 10(3)(a)(i) of the Tamil Nadu Buildings (Lease & Rent Control) Act, 1960 (hereinafter called 'the Act') for evicting the tenant/revision petitioner from the demised premises. It is the case of the respondent/landlord that the property situated at Old Door No. 15A, new Door No. 32/1, 1st street, Akbarabad, Kodambakkam, Chennai. 24 belongs to him and the revision petitioner/tenant occupied the premises on a monthly rent of Rs. 2,000/-, but he failed to remit the rent as agreed upon and consequently he fell into arrears of Rs. 34,000/- from September 1999 to February 2001. He did not remit the rent despite the request made by the landlord. Moreover, the landlord has retired from service on superannuation and he would like to settle down in his own house. Therefore he would like to have the property for his own use and occupation. Therefore this RCOP was filed.