KALIFULLAH Vs. MALLIKA

JUDGEMENT

(1.) The above Civil Revision Petition arises against the judgment and decree passed in R.C.A.No.29 of 2011 on the file of the 1 st Additional Subordinate Court (Rent Control Appellate Authority), Coimbatore confirming the order passed in R.C.O.P.No.218 of 2000 on the file of the I Additional District Munsif Court (Rent Controller), Coimbatore.

(2.) The 3rd respondent in R.C.O.P.No.218 of 2000 has filed the above Civil Revision Petition. The respondent is the landlady. The landlady filed the Original Petition in R.C.O.P.No.218 of 2000 for eviction on the ground of own use and occupation and demolition and reconstruction. The 1st respondent had died and the respondents 2 to 11 in the Rent Control Original Petition were brought on record as the legal representatives of the deceased 1st respondent.

(3.) The case of the landlady is that she has no other building in Coimbatore City and the same is a non -residential building for demolition and reconstruction and converting the same into a residential building for her use and occupation. The petition filed by the landlady was resisted by the father of the revision petitioner.