RASI SILKS Vs. T A VENKATACHALAM

JUDGEMENT

(1.) CHALLENGE in this Revision Petition is to the Order of eviction under Sec. 10 (3) (c) of the Tamil Nadu Buildings [lease and Rent control] Act, 1960, [for short,'the Act'], on the ground of additional accommodation.

(2.) THE demised premises relates to Old D. No. 163 and present D. No. 1497, Mettur Road , erode. Revision Petitioners/ Tenants are running a textile showroom in the ground floor of the said building. Landlords are running a hotel in the building. According to the Respondents/landlords, they are running business partnership and the said firm is running Brindavan Hotel in a portion of Old d. No. 163 and they bonafide require the tenanted premises by way of additional accommodation for the hotel business. Stating that hotel business is expanding and it will be highly advantageous for the landlords, landlords filed Eviction petition under Section 10 (3) (c) of the Act.

(3.) OBSERVING that landlords have established their bonafide requirement for additional accommodation and that no greater hardship would be caused to the Tenant and pointing out that the premises is opposite to the bus stand, which is developing, Appellate Authority reversed the finding of rent Controller and ordered eviction.