K. VISHALAKSHI Vs. V. NARAYANAN

JUDGEMENT

(1.) This Civil Revision Petition has been preferred against the decreetal order dated 14.07.2011 in R.C.A.No.4 of 2010 confirming the order and decreetal order dated 10.08.2010 in R.C.O.P.No.27 of 2009.

(2.) R.C.O.P.No.27 of 2009 has been filed by the landlord for eviction under Sections 10(2) (1) and 10(3) (a) (1) of Tamil Nadu Buildings (Lease and Rent Control) Act, 1960. The grounds for eviction of the premises are wilful default and another for own occupation.

(3.) The Rent Controller, after analyzing the evidence of both sides and documents placed before him, had given a finding that the respondent tenant is not a defaulter. Another ground for occupation by the aged parents of the landlord is concerned, it is negatived by saying that that the intention of the petitioner is not a bonafide one. The appeal filed by the landlord in R.C.A.No.4 of 2010 was also dismissed. The Rent Controller Appellate Authority also confirmed the order of the Rent Controller.