K.B. RAJENDRAN Vs. M.E. DEVARAJAN

JUDGEMENT

(1.) This Civil Revision Petition is directed against the fair and decretal order dtd. 10/1/2024 passed in R.C.A. No.364 of 2007 by the learned Rent Control Appellate Authority, VII Judge, Court of Small Causes, Chennai, confirming the order of eviction dtd. 27/4/2007 passed in R.C.O.P. No.1275 of 2006 by the learned Rent Controller, XVI Judge, Court of Small Causes, Chennai.

(2.) For convenience, the parties are referred to as they were arrayed in the original petition.

(3.) The petitioner/landlord filed the eviction petition against the respondents on the grounds of denial of title and requirement of the premises for demolition and reconstruction under Ss. 10(2)(vii) and 14(1)(b) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960.