MAHADEVA MUDALIAR Vs. BAVACHARYA SATRIYA SEVA SAMAJAM

JUDGEMENT

(1.) Challenging the judgment and decree dated 09.02.2016 passed in RCA No.1 of 2013 on the file of the learned Subordinate Judge (Rent Control Appellate Authority), Tirupattur, confirming the order dated 03.08.2013 passed in RCOP No.13 of 2011 on the file of the Principal District Munsif Court (Rent Controller), Tirupattur, the tenant has filed the above Civil Revision Petition.

(2.) The respondent/landlord filed RCOP No.13 of 2011 under Section 10(3)(a)(i) of the Tamil Nadu Buildings (Lease and Rent Control), Act (hereinafter referred to as an "Act"). The petitioner/tenant filed his counter and contested the original petition. Since the landlord required the premises for their own use and occupation, they sought for eviction on that ground.

(3.) Before the Rent Controller, on the side of the landlord, PW1 was examined and two documents, Exs.P1 and P2 were marked. On the side of the tenant, two witnesses were examined and 92 documents, Exs.R1 to R92 were marked.