VASANTHA LEELA Vs. N VADIVELU CHETTIAR

JUDGEMENT

(1.) IN these two civil revision petitions the revision petitioner and the respondent are the same. The property relating to which the impugned orders were passed is the same. Therefore, these two C.R.Ps. are taken up for joint enquiry.

(2.) AS regards C.R.P.No. 48 of 1991, the landlord viz., the respondent herein filed an application before the Rent Controller, Vellore under Section 14(1)(b) of the Tamil Nadu Building (Lease and Rent Control )Act requiring the building bearing Door No. 286, Saidapet, Main Bazar, Vellore on the ground that the building is old and dilapidated and that the income derived from the building is low and therefore the landlord wants to demolish the building and reconstruct the same with a view to obtain higher income from the same.

(3.) THE common points that arise for consideration in these above two revisions are:-