S VENKATACHALAM Vs. M SAMBAMURTHY

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 25. 2. 1997 in R. C. A. No. 1300 of 1996 confirming the order of the Rent controller dated 13. 9. 1996 in M. P. No. 331 of 1996 in R. C. O. P. No. 2904 of 1995.

(2.) THE respondent in this Court is the landlord. He filed a petition in R. C. O. P. No. 2904 of 1995 for eviction of the tenant under secs. 10 (2) (i), 10 (2xii) (b)and 10 (3) (a) (iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act 18 of 1960 amended by Act 23 of 1973. During the pendency of R. C. O. P. No. 2904 of 1995, he filed M. P. No. 331 of 1996 for amendment. THE amendment sought for reads that in the place of Sec. 10 (3) (a) (iii) mentioned in the petition, Sec. 10 (3-A) (a) (i) should, be added. According to him, the provision of law in the petition has been typed inadvertantly due to typographical error and a wrong section has been mentioned in the petition. Since he is a retired army person, he is entitled to take advantage of the Sec. 10 (3-A) (a) (i) of the tamil Nadu Buildings (Lease and Rent Control) Act, 1960.

(3.) FOR the foregoing reasons, I am of the view that mere are no merits in any of the contentions of the learned counsel for the petitioner. Hence the present civil revision petition is dismissed. However, there will be no orders as to cost. .