B KISHORE PROPRIETOR B KISHORE AUTO SPARES ASHOK NAGAR CHENNAI Vs. D MARAGATHAVALLI ASHOK NAGAR CHENNAI

JUDGEMENT

(1.) CIVIL Revision petition filed under Section 25 of the Tamil Nadu Buildings (Lease and Rent control) Act against the Judgment dated 24. 01. 2007 passed by Rent Control appellate Authority (VIII Judge, Small Causes Court, Chennai) in R. C. A. No. 1570 of 2003 arising out of R. C. O. P. No. 1344 of 2002 on the file of Rent Controller (XII Judge, Small Causes Court, Chennai), as stated therein.

(2.) CHALLENGE in this Revision is the concurrent findings of rent Control Authorities, ordering eviction under Sec. 10 (3) (a) (iii) of the tamil Nadu Buildings (Lease and Rent Control) Act on the ground of requirement for the business of Landlady's Son.

(3.) CHALLENGING the concurrent findings, learned counsel for Revision Petitioner/tenant has submitted that to prove bonafide, Landlady has not adduced any evidence and the steps taken in commencing of Automobile business. It was further submitted that evidence of P. Ws. 1 and 2 alone is not sufficient to test the bonafide. Submitting that another shop is remaining vacant and that Landlady has not occupied the same, learned counsel for the revision Petitioner urged that requirement of Landlady lacks bonafide.