ARUMUGA NAICKER DIED Vs. T G BALADHANDAYUTHAPANI

JUDGEMENT

(1.) TENANT originally filed this revision, and after his death, his legal representatives have been brought on record, and they have further prosecuted the revision.

(2.) EVICTION was ordered by the authorities below on the ground that the building is required by the landlord for demolition and reconstruction.

(3.) SIMILAR question came for consideration before M.Srinivasan, J., as he then wan, in an application for impleading by a purchaser. The learned Judge has held thus in S.V.Chidambara Pillai v. S.N.V.R.N.Subramaniam Chettiar and others, (1989)2 M.L.J. 254: