RAJENDRAN Vs. AMBIKA

JUDGEMENT

(1.) CHALLENGING an order of the Rent Control Appellate Authority, Mayiladuthurai, made in RCA No.18 of 2005 whereby the order of the Rent Controller, Sirkali, was reversed by granting an order of eviction in favour of the respondent-landlord, the tenant has brought forth this revision before this Court.

(2.) THE respondent filed the RCOP seeking eviction on the ground of demolition and reconstruction shortly stating that the revision petitioner is a tenant in respect of the premises in question under the oral agreement for lease on a monthly rental of Rs.200/-; that he has been carrying on his business in groundnut; that the building is more than 50 years old; that the adjacent vacant site belonged to her; that the building is required for the purpose of demolition and reconstruction in the entire site; that she would raise a shopping complex; that the same would augment her income, and under the circumstances, a notice was issued which brought forth a reply with untenable and false allegations; and hence, eviction was to be ordered.

(3.) THE Court heard the learned Counsel for the petitioner. THEre was no representation on the side of the respondent.