R MOHAMMED HANIF Vs. ABDUL WAHAB

JUDGEMENT

(1.) THE revision petitioner is the tenant who has preferred the above revision petition against the order dated 10-3-199 2 in R. C. A. No. 2 of 1991 on the file of the Appellate Authority/subordinate Judge, Kumbakonam, confirming the order of the learned Rent Controller in R. C. O. P. No. 40 of 1987 dated 26. 11. 1990.

(2.) THE respondent-landlords filed the eviction petition against the revision petitioner-tenant herein on the ground of act of waste alleged to have been committed by the revision petitioner-tenant and on the ground of requirement of the building for owner's occupation and also for the bonafide requirement of the building by the respondents-landlords for the immediate purpose of demolishing it, under sections 10 (2) (iii), 10 (3) (iii) and under Section 14 (l) (b) of the Tamil Nadu Building (Lease and Rent Control) Act, 1960, respectively.

(3.) IN the light of the above facts, the short question arising in the above revision petition is whether the respondent- landlords have made out a case for eviction for evicting the revision petitioner-tenant under section 14 (l) (b) of the Act.