R ARULMOZHI Vs. M SADASIVAM

JUDGEMENT

(1.) THIS Revision has been filed under Sec. 25 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter called 'the Act') against the judgment dated 19. 10. 2005 made in RCA No. 1/2005 on the file of the Appellate Authority, (Sub-Court) Poonamallee, confirming the order dated 24. 9. 2004 made in R. C. O. P. No. 22/2000 on the file of the Rent Controller (District Munsif), Ambattur.

(2.) THE unsuccessful tenant before both the authorities below has filed the above revision petition. The respondent/landlord filed RCOP No. 22/2000 on the file of the learned Rent Controller, Ambattur praying for an order of eviction under Sec. 10 (2) (i), 10 (2) (ii) (b) and 10 (3) (a) (i) of the Act.

(3.) THE Rent Controller by order dated 24. 9. 2004 ordered eviction on the ground of wilful default and owner's occupation and dismissed the RCOP on the ground of different use by the tenant. Aggrieved by the same, the tenant filed RCA No. 1/2005 and the Appellate Authority by order dated 19. 10. 2005 dismissed the same thereby confirmed the order of the Rent Controller. Challenging the concurrent judgments, the above revision petition has been filed by the tenant.