NATIONAL STUDIOS Vs. PREMA KALYANASUNDARAM

JUDGEMENT

(1.) COMMON Order All these Revision Petitions are filed by various tenants occupying different portions of the building possession of which is sought to be recovered by the landlady on two grounds, namely, (1) that the building is required bona fide for her own occupation, and (2) that the building requires demolition and reconstruction to suit her convenience.

(2.) IT is said that the landlady and her husband are practising advocates, and now they are living together in a rented premises at Mylapore. The said premises is used both for residential and non residential purposes, i.e. , for their residence and also for running advocate's office. IT is further said that their landlord has requested them to vacate the premises as per letter dated 10-5-1992. IT is further averred that both the landlady and her husband have no other building of their own and they are under threat of eviction, and therefore, they require the Schedule mentioned building for their own occupation, so that they can occupy the same, after demolishing it and putting up a new construction, making it suitable for their residence-cum-office. IT is said that there is a vacant space on the rear side of the schedule building wherein, after new construction, the same can be used as an advocate's office. A lawyer's notice was issued demanding vacant possession. But the demand was not complied with, and that necessitated the filing of the Eviction Petitions.

(3.) IN the petition under Sec. 10(3)(a)(iii) of the Act, the relief prayed for reads thus:-