C M DEVARAJ Vs. V NARASIAH NAIDU

JUDGEMENT

(1.) THE revision petitioner is the tenant. The respondent/landlord has filed a petition before the learned Rent Controller, Ambattur (District Munsif, Ambattur) under Section 10 (3) (a) (i) of the TN Buildings (Lease and Rent Control) Act, 18 of 1960 and as amended by Act 1973 bonafide requiring the petition premises for his own occupation and for evicting the revision petitioner/tenant from the petition premises and directing him to vacate and deliver vacant possession of the same.

(2.) THE civil revision petitioner/tenant filed a detailed counter in the Rent Control Proceedings specifically stating that is employed as a Senior Officer in the Tamil Nadu Cooperative Milk Producers Federation Limited, which is classified as a Essential Service and as such he is entitled to protection under Section 10 (3) (i) and 10 (4) (i) of the Rent Control Act.

(3.) THE learned Rent Controller after considering the oral and documentary evidence let in on both sides came to the conclusion that the petition premises is required bonafide for the occupation of respondent/landlord/ petitioner and held that the civil revision petitioner/ respondent/tenant is entitled to get the benefit under Section 10 (4) (i) of the Act and resultantly dismissed the petition.