BHAGWAN CHAND AND CO Vs. UTHAM CHAND

JUDGEMENT

(1.) TENANT is the revision petitioner. Aggrieved over the order of eviction passed on 21. 12. 2005 in R. C. A. No. 1080 of 2003 on the file of VII judge, Small Causes Court, Chennai, which reversed the dismissal order dated 18. 03. 2003 of R. C. O. P. No. 2064 of 2000 that was filed for eviction under section 10 (3) (c) of Tamil Nadu Buildings (Lease and Rent Control) Act, (hereinafter referred to as 'the Act') on the file of X Judge, Small Causes court, Chennai, this revision petition has been filed.

(2.) REVISION petitioner / tenant is occupying 240 sq. ft. for his stationery business in a huge building containing three floors belonging to the respondents/landlords. Admittedly, there are eight shops each in the ground floor and first floor and the other two floors are used for the residential purposes.

(3.) THE respondents/landlords were running a business in the sale of scientific and medical equipments and running a lab in that connection. Already they are in occupation of some area and by virtue of the expansion, it was contended that they required an additional accommodation of 1000 sq. ft.