MOHAN ENTERPRISES Vs. K RAVISHANKAR

JUDGEMENT

(1.) THE Revision Petitioner is the tenant, who was originally ordered to be evicted under Section 10 (2) (vi) of Tamil Nadu Buildings (Lease and Rent control)Act, 1960, on the ground of disuse of the tenement; that order was passed on 29. 8. 2005 in R. C. A. No. 71 of 2001 by the VIII Judge, Small Causes court, Chennai, confirming the earlier order dated 3 1. 10. 2000 passed in r. C. O. P. No. 1198 of 1997 by the Rent Controller, XIV Judge, Small Causes Court.

(2.) THE petition mentioned premises is Shop No. 3 at No. 9, Block A bharathi Nagar I Street, Madras-17, which was originally occupied by the petitioner/tenant for running business of iron and wooden articles, which even according to him was shifted for the purpose of running a sweet stall with effect from 14. 12. 1997.

(3.) BOTH the Courts below found in favour of the contention of the respondent/landlord that between November 1996 to February 1997 the shop was under disuse by the petitioner/tenant.