VEERA MANIKANDAN Vs. A K CHAKRAPANL

JUDGEMENT

(1.) THE above civil revision petition is by the tenant under an order of eviction passed by both the Courts below under Sec.10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act 18 of 1960, as amended by Act 23 of 1973 (hereinafter referred to as the Act).

(2.) PROCEEDINGS relate to a shop bearing door No.6, in door No.157, Strahans Road, Perambur Barracks, Madras 12. The respondent as landlord filed an application under Sec.10(3)(a)(iii) of the Act. H.R.C. No.193 of 1983 before the Rent Controller (XIII Court of Small Causes, Madras) seeking eviction of the tenant on the averment that he had purchased the petition premises as also the other portions of door No.157, Strahans Road, under a sale deed for the purpose of accommodating his present business which he was carrying on in rented premises in the same road. The above action of the respondent was resisted by the petitioner on the averment that he did not admit the above need of the respondent for the premises for his own use and occupation and also that he did not admit that the respondent was carrying on business in rented buildings and does not own any other shop.

(3.) THIRU A.Ramanathan, the learned counsel for the petitioner made two submissions: