MANHARLAL J PAREKH PROP Vs. V L NARAYANAN

JUDGEMENT

(1.) THIS Revision has been directed against the order passed in R.C.A. No.867 of 2006 on the file of the VII Judge, Court of Small Causes, Chennai (Rent Control Appellate Authority), which had arisen out of the order in R.C.O.P. No.1649 of 2003 on the file of the XIV Judge, Court of Small Causes, Chennai.

(2.) THE R.C.O.P. was filed under Section 14(1)(b) of the Tamil Nadu Building (Lease and Rent Control) Act (hereinafter referred to as `the Act'), for demolition and reconstruction. Both the Courts below have concurrently held that the landlord is entitled to get an order of eviction under Section 14(1)(b) of the Act and accordingly ordered eviction, which necessitated the tenant to approach this Court by way of this Revision.

(3.) UNDER, such circumstances, the Revision is dismissed confirming the judgment in R.C.A. No.867 of 2006 on the file of the VII Judge, Court of Small Causes, Chennai, on condition that the respondent files an affidavit of undertaking as contemplated under Section 14(2)(b) of the Act with all the owners of the property as per Ex.P.9 within one week from this date before the Rent Control Appellate Authority (VII Judge, Court of Small Causes, Chennai), failing which the Revision shall deem to have been allowed. Connected Miscellaneous Petition is closed.