V K S RAGHAVAN Vs. K S DAYAVATHI

JUDGEMENT

(1.) THIS civil revision petition is filed by the four tenants of the respondents landlords against the concurrent findings of the Rent Controller and the Appellate Authority that the landlords are entitled to an order of eviction against the tenants as the building is required for demolition and reconstruction.

(2.) ALL the four tenants are in occupation of the premise which are described as door No.11 Gopalapuram Second Street, Gopalapuram, Madras-86. The premises constitutes of the main building and an out-house. The out-house is occupied by the present petitioners 2 and 3. The northern portion of the ground floor is occupied by petitioner No.1. The northern portion of the first floor is occupied by petitioner No.4. The southern portion of the ground floor is in the possession of the Accommodation Controller and is in the occupation of a Government servant. The southern portion of the first floors is in the occupation of the landlord themselves.

(3.) THE finding with regard to the bona fides of the landlords is supported by evidence. THE technical evidence clearly shows that the premises are in a dilapidated condition. THE landlords have already got sanctioned the necessary plan which is also on record, and the bank certificate produced before the Rent Controller shows, that the first petitioner and her husband had large amount in deposit in the bank. THEre can therefore be no difficulty in upholding the finding that the need for demolition and reconstruction is bona fide.