CHANDANMAL MOOTHA Vs. HAJEE MOHIDEEN

JUDGEMENT

(1.) C.R.P. Nos.2064 and 2207 of 1988 arise from R.C.O.P. No.5510 of 1982. C.R.P. No.2080 of 1988 arises from R.C.O.P. No.5512 of 1982. C.R.P. No.3225 of 1988 arises from R.C.O.P. No.5511 of 1982.

(2.) IN all the three eviction petitions filed by the landlords, there was a common ground for eviction, namely, bona fide requirement of the building for immediate demolition and reconstruction. IN R.C.O.P. No.5510 of 1982, there was an additional ground, namely, that the first respondent therein had unauthorisedly sub-let the building to the 2nd respondent therein.

(3.) APPEALS were filed by the tenants as well as the sub- tenant before Appellate Authority (VIII Judge, Court of Small Causes, Madras) and they were dismissed. Hence, the revisions. C.R.P. No.2064 of 1988 is by the tenant, and C.R.P. No.2207 of 1988 is by the subtenant in R.C.O.P. No.5510 of 1982.