A. SHAHUL HAMEED Vs. ABDULLAH

JUDGEMENT

(1.) The petitioner/landlord in RCOP.No. 4 of 2008 is the civil revision petitioner before this Court, challenging the order passed in RCA.No. 6 of 2011, dated 12.07.2011, on the file of the Rent Control Appellate Authority/Sub Judge, Chidambaram.

(2.) The case of the petitioner is that the petitioner, who is the landlord of the petition mentioned property has purchased the same on 08.03.2002 by way of registered sale deed and pursuant to the said sale, he became the owner of the said building.

(3.) The petitioner further states that prior to the purchase of the said property, he was doing the business in the name and style of Malik Fancy Stores in the very same premises and after purchase the same, he continued the business. The name of the Malik in the Malik Fancy Stores refers only the name of the father of the petitioner and his brother. Apart from this, the petitioner also purchased the property situated in the eastern side under the registered sale deed dated 08.02002 and both the properties are the parts of the property of the entire building. Therefore, there is a dividing wall between them and the breadth of the wall is 3/4 feet.