RAVINDRA VARMA Vs. VANADJA

JUDGEMENT

(1.) CHALLENGE in this Revision Petition is the concurrent findings of the Rent Control Authorities, ordering eviction on the ground of demolition and reconstruction and subletting under Sections 14(1)(b) and 10(2)(ii) of the Pondicherry Buildings (Lease and Rent Control) Act. The unsuccessful Tenant is the Revision Petitioner.

(2.) THE demised premises forms an integral part of the Building at Door No.72 situated at Mahatma Gandhi Road, Pondicherry. THE Revision Petitioner had become Tenant under the First Respondent / Landlady on a monthly rent of Rs.1750/- for non-residential purpose of running a shop. Stating that the entire building is in dilapidated condition and the building is more than 100 years old and requiring immediate demolition and reconstruction, the Landlady has filed Eviction Petition under Sections 14(1)(b) and 10(2)(ii) of the Pondicherry Buildings (Lease and Rent Control) Act (for short "the Act"). Eviction was also sought for on the ground of subletting alleging that without the consent of the Landlady, the Tenant has sublet the shop premises to the sub-tenant " Second Respondent for running a business of his own. THE premises is situated in a commercial centre where commercial buildings are demolished and new constructions are coming up. THE Respondent / Landlady filed Eviction Petition on both the grounds of Demolition and Reconstruction and subletting.

(3.) REFERRING to various decisions and finding that there is bonafide requirement, the Appellate Authority dismissed the Appeal, confirming the order of Eviction.