R V K RAJARAMANATHAN Vs. R SARANATHAN

JUDGEMENT

(1.) THE respondent filed a petition under Section 10 (3) (a) (iii) of the Pondicherry Buildings (Lease and Rent Control) Act, 1969 seeking to evict the petitioner on the ground that the said building is needed for doing business.

(2.) ACCORDING to the respondent, he is doing business along with his mother as his mother is having licence to run rice retail shop business. Admittedly, the said business had been carried on in a rented premises.