MANAGER DELUXE ROADLINES ERODE Vs. JAINULLABUDEEN

JUDGEMENT

(1.) TENANTS in R. C. O. P. No. 25 of 1992, on the file of district Munsif s Court, Erode - Rent Controller, are the revision petitioners.

(2.) LANDLORD who is the sole respondent in this revision sought eviction of the petitioners on the ground that the building is required for their own occupation, partly for residential and partly for non-residential purpose. It is the case of the landlord that he has no other building of his own for the purpose of doing business and also to reside, and it is a residential building that has been taken on rent by these revision petitioners, for using same for non-residential purpose.

(3.) AS against the said contention, learned counsel for the respondent submitted that the Full Bench deci- sion of this Court, Referred to supra, is no longer good law in view of various decisions of the Supreme court as well as this Court.