ABDUL RAHIM Vs. P RAVINDRAN

JUDGEMENT

(1.) THIS Civil Revision Petition is preferred against the order, dated 20.12.2007 made in R.C.A.No.6 of 2006 by the Additional District Judge, Puducherry, whereby the order of eviction passed by the Rent controller in R.C.O.P.No.14 of 2005, dated 26.07.2006 has been confirmed.

(2.) BY consent of both the parties, the main Civil Revision Petition itself is taken up for disposal.

(3.) ACCORDING to the petitioner/tenant, the petition mentioned property is inadequate for carrying on his real estate business and for installing a xerox machine. ACCORDING to him, had the demand for use and occupation was genuine, the father of the respondent would not have sold a larger portion of his property, prior to the date of filing of the RCOP. The respondent's father was an aged person and could not have carried on the real estate business, as alleged in the Original Petition.