T R DEVARAJAN Vs. K RATHINAM

JUDGEMENT

(1.) THIS order shall govern these two revisions namely CRP No. 1953 of 2007 at the instance of the landlord, and CRP No. 2213 of 2007 at the instance of the tenant.

(2.) THE Court heard the learned Counsel on either side.

(3.) THE landlord who is the petitioner in CRP No. 1953/2007, filed an eviction petition under Sections 10 (2) (v), 10 (2) (ii) (b), 10 (2) (iii, 10 (3) (c) and 10 (3) (a) (iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act on the grounds of nuisance, act of waste, conversion, owner's occupation and additional accommodation. On enquiry, the Rent Controller agreed with the case of the landlord on the grounds of owner's occupation and additional accommodation, though was not prepared to accept the other three grounds. Aggrieved, the tenant took it on appeal in respect of those grounds accepted, in RCA No. 1212/2005. On enquiry, the appellate authority namely the VII Judge, Court of Small Causes, affirmed the order of eviction only on the ground of additional accommodation, but denied the ground of owner's occupation. Aggrieved over the same, these two revisions have been brought forth, one at the instance of the landlord in respect of the denial of the ground of owner's occupation and the other at the instance of the tenant on the eviction being ordered on the ground of additional accommodation.