A YUVARAJ Vs. B RAJESWARI

JUDGEMENT

(1.) THE tenant is the revision Petitioner. THE respondents are sisters. THEy are the owners of the petition buildings, having purchased the same under a document dated 27-3-1982. THE petition for eviction was filed under S. 10 (2) (i) -wilful default in payment of rent, S. 10 (2) (ii) (b) -user of the building for a different purpose, S. 10 (2) (v) - guilty of nuisance to the occupiers of other portions in the same building or buildings in the neighbourhood, S. 10 (3) (i) - requirement for own occupation and S. 10 (3) (c) -additional accommodation, under the Tamil Nadu Buildings (Lease and Rent control) Act, 1960, hereinafter referred to as'the Act'.

(2.) THE Rent Controller rejected the grounds of wilful default in payment of rent and additional accommodation. On appeal by the tenant, the Appellate Authority confirmed the order of eviction of the Rent controller with regard to one more ground, viz. requirement for additional accommodation.

(3.) THE evidence of R. W. I does not improve the situation. In the cross-examination, he stated that there was a police complaint against the playing of cards in his house and the Superintendent of Police came and enquired him. According to his evidence, the Police Officer advised him to play cards inside the house and not on the pial. He added that the police Officer knew that the cards were not played for stakes.