K L RAMESH Vs. K G NAGARAJA GUPTA

JUDGEMENT

(1.) THIS revision petition is directed against the order of the learned Subordinate Judge, Krishnagiri (appellate authority), dated 13. 10. 1995 made in R. C. A. No. 2 of 1991 confirming the order of the learned district Munsif, Hosur (Rent Controller), dated 19. 7. 1991 made in h. R. C. O. P. No. 5 of 1988.

(2.) THE petitioner herein is the tenant. THE respondent-landlord filed H. R. C. O. P. No. 5 of 1988 on the file of the learned District munsif (Rent Controller) for eviction of the tenant, under Section 14 (1) (b) for demolition and construction of the building and under Section 10 (3) (a) (i) for requirement of the building for the landlord's own occupation and for the occupation of any other member of his family, under the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960. THE Rent controller negatived the contention of the landlord with regard to demolition and construction of the building, under Section 14 (1) (b), but, however held that the landlord was entitled for a relief under Section 10 (3) (a) (i) of the tamil Nadu Buildings (Lease and Rent Control) Act, 1960. Aggrieved by the name, the tenant preferred an appeal in R. C. A. No. 2 of 1991 before the Subordinate judge of Krishnagiri and the same was dismissed. Aggrieved by the same, the petitioner has preferred this revision petition.

(3.) THE sister who was examined as R. W. 2 before the Rent controller categorically said that she has no place of residence in Hosur and it was required for her own occupation. In view of the above, there are no merits in the civil revision petition and the same is dismissed. No order as to costs.