YOUSUFI SAIT Vs. A SHAFEEQ AHAMED

JUDGEMENT

(1.) This is a revision petition by the tenant-firm against the order of the Rent Control authorities directing its eviction from the ground floor of premises bearing door No.33, Varadarajulu Naidu St, Hunters Road, Madras-7.

(2.) The respondent-landlord filed a petition in the Court of Small Causes, Madras on the allegation that the first floor of the said premises was in the occupation of the respondent and it was kept under lock for the purpose of occupying the entire building for his own use and occupation as he requires the entire building for his own use and occupation. The tenant is in occupation of the ground floor. Indeed he was already in occupation when the building was purchased by the landlord in 1966. Stating that he (respondent) was married on 16.7.1978 and that though he was staying along with his parents, he now wanted to set up a separate house and stay independently the landlord claimed that he required the entire building for his occupation.

(3.) The tenant's case was that the landlord was already living in a very spacious modern bungalow near his place of business and he had not shown why he wanted to abandon those premises and come and stay in a comparatively older, less convenient and cramped accommodation as the petition premises. The tenant also pleaded that considerable hardship and inconvenience would be caused to them.