G. SHANMUGAVEL Vs. P. N. PANCHAILI AMMAL

JUDGEMENT

(1.) THIS civil revision petition has been filed against the concurrent orders passed in Rent Control Original Petition No.7 of 2000 and in Rent Control Appeal No.4 of 2000 by the Rent Controller (District Munsif Court), Kovilpatti and by the Rent Control Appellate Authority (Subordinate Court), Kovilpatti, respectively.

(2.) THE respondent/landlady herein as petitioner has filed Rent Control Original Petition No.7 of 2000 on the file Rent Controller (District Munsif Court), Kovilpatti, under Section 14(1)(b) of the Tamilnadu Buildings (Lease and Rent Control) Act, 1960 praying to evict the revision petitioner/tenant on the ground of demolition and reconstruction.

(3.) IT has been contended on the side of the petitioner that the demised premises is a non -residential building and the same belongs to the petitioner. The respondent is a tenant and monthly rent is Rs.150/ - payable on or before 5th day of following months. During 1990 the petitioner has demanded the respondent to vacate the demised premises so as to demolish and reconstruct the same. The said building is hundred years old. The respondent has also promised to vacate the building, but he has failed to keep up his assurance. Under the said circumstances, the present petition has been filed.