K RAVINDRAN PILLAI Vs. R SHANKAR

JUDGEMENT

(1.) THIS Civil Revision Petition has been preferred against the Judgment and Decree, dated 06.03.2008 passed in R.C.A.No.1200 of 2006 on the file of the Rent Control Appellate Authority / VIII Judge, Court of Small Causes, Chennai, confirming the Fair and Decreetal Order, dated 10.10.2006 passed in R.C.O.P.No.1975 of 2005 on the file of the Rent Controller / XVI Judge, Court of Small Causes, Chennai.

(2.) IT is an admitted fact that the respondent herein had filed R.C.O.P.No.1975 of 2005 before the Rent Controller under Sections 10 (3) (c) and 10 (2) (ii) (a) of Tamil Nadu Buildings (Lease and Rent Control) Act (herein after referred to as Act) to evict the revision petitioners / tenants. In support of the contention of the respondent / landlord, P.W.1 was examined and Exs.P.1 to P.3 were marked and on the side of the revision petitioners / tenants, R.W.1 and R.W.2 were examined and Exs.R.1 to R.8 were marked before the Rent Controller.

(3.) IN this Civil Revision Petition, the order of eviction passed on the ground of additional accommodation under Section 10 (3) (c) of the Act confirmed by the Rent Control Appellate Authority alone is under challenge.