SYED SHAFEE Vs. S ASMATH BASHA

JUDGEMENT

(1.) THE unsuccessful tenants in R. C. O. P. No. 32 of 1983 on the file of the learned Rent Controller (XI Judge, Court of Small Causes),madras, and in the appeals in R. CA. No. 141 and 172 of 1985 on the file of the appellate authority (VIII Judge, Court of Small Causes) ,madras, are the petitioners in these revision petitions. THE respondents are the landlords.

(2.) THE respondents, landlords, filed the petition in r. C. O. P. No. 32 of 1983, for eviction of the tenants on the grounds of sub-letting and owner's occupation. THEy contended that both of them purchased the building on 25-4-1981 under two separate sale deeds and the first petitioner was a tenant at that time. He had attorned the tenancy in favour of the respondents and subsequently the first petitioner has sublet the premises to one Mrs. Khursheed Begum, who was added as the 3rd respondent, in the eviction petition, without the written permission of the respondents herein. It is their further case that the respondents do not own any house in the City of Madras, that both of them require the petition-premises for their own use and occupation and that their requirement is bona fide.