R V SRINIVASAN Vs. S JAYABALAN

JUDGEMENT

(1.) THIS revision is by the unsuccessful plaintiff who as the chief tenant of the building belonging to a 'public trust sought the ejectment of his sub-tenant and whose suit was dismissed on the ground that the exemption granted under S.29 of the Tamil Nadu Buildings (Lease and Rent Control) Act, would be available only in an action for eviction initiated by the public trust itself.

(2.) THE facts giving rise to the present revision are briefly as follows: THE petitioner as chief tenant of certain premises belonging to a public religious institution, namely, Arulmigu Varadaraja Manavala Munikal temple sought the ejectment of the respondent herein who was the sub-tenant to whom a notice terminating the tenancy had been duly given.

(3.) BEFORE the trial court, P.W.1 was examined on the side, of the petitioner and Exs.P1 to P3 were marked. On the side of the respondent D.W.1 was examined and Ex.D1 was marked.