THENRAJ Vs. SELVARAJAN

JUDGEMENT

(1.) This is a tenant's revision.

(2.) The respondent is land lord with respect to the petition mentioned non residential building comprising of five shops situate in the ground floor of the building situated in East Collector Nagar, Mogappair, Chennai. The revision petitioner has been inducted as a tenant. The tenancy is for non residential purposes. The land lord's son has become a M.B.B.S doctor in June 2012. He was employed as Doctor in Rainy hospital, Royapuram, Chennai. The landlord sought the premises, namely, the said shops for the non residential purpose of running a polyclinic by his doctor son. A lawyer's notice has been issued. Thereafter, he sought for his eviction on the ground of owner's requirement under Section 10(3)(a)(iii) of Tamil Nadu Buildings (Lease and Rent Control) Act before the Rent Controller/District Munsif Ambattur, it was resisted by the tenant by filing a counter that the requirement of the landlord is not bonafide. It is a ruse to drive him away from the petition mentioned premises.

(3.) Considering the oral and documentary evidence, the Rent Controller recorded a finding that the requirement of the land lord is bonafide and thus, ordered eviction.