MOHANASUNDARAM Vs. DR. S.D. VIJAYASANKAR AND OTHERS

JUDGEMENT

(1.) Heard Mr. Anand Venkatesh, learned Senior Counsel for Mr. V. Anandhamurthy, learned counsel appearing for the petitioner and Mr. R.L. Ramani, learned Senior Counsel for Mr. B. Raveendran, learned counsel appearing for the respondents.

(2.) These Civil Revision Petitions have been filed by the tenant challenging the common order passed by the Rent Control Appellate Authority cum Sub Court, Gobichettipalayam in R.C.A.Nos.1 and 2 of 2015, which appeals were filed by the tenant against the order passed in R.C.O.P.No.1 of 2009 and R.C.O.P.No.9 of 2008.

(3.) The respondent-landlord filed R.C.O.P.No.9 of 2008 to evict the petitioner-tenant on three grounds, viz., (i) the building has been put to a different use than for what it was leased out; (ii) taking into consideration the age of the building, the same required to be demolished and reconstructed to enable the respondent-landlord to augment his income; and (iii) on the ground that the tenant has sublet the property.