J JOSEPHINE Vs. P SUBRAMANIAN

JUDGEMENT

(1.) The landlord is the revision petitioner herein. This Civil Revision Petition has arisen out of the proceedings under the Tamil Nadu Buildings (Lease and Rent Control) Act (herein after referred to as the Act) for eviction of the respondent/tenant from the property belonging to the petitioner/landlord under Sections 10(2)(i), 10(3)(a)(iii) and 14(1)(b) of the Act.

(2.) The petition mentioned premises is a non residential one and the landlord had purchased the same from her predecessors through their Power Agent namely E. Kailasam by a registered sale deed dated 31.5.2004. The respondent is the tenant even with the predecessors of the petitioner from 28.2.1990 and attorned his tenancy to the petitioner from 1.6.2004.

(3.) The case of the petitioner is that she has been carrying on tailoring business under the name and style of Venus Tailors in a rental building on a monthly rent of Rs. 1,200/- in the same area and for the purpose of accommodating her staff and to keep the thread stock she had taken another building on a monthly rent of Rs. 1,800/- and in all, she has been paying a sum of Rs. 3,000/- p.m. as rent and to develop her business and to augment her income, she need the petition mentioned premises. Further, the petition mentioned premises is more than 70 years old and it is in a dilapidated condition and therefore, she wants to demolish the premises in question and reconstruct it. She has stated that she has got sufficient means and obtained necessary plan from the Municipality concerned for putting up a new construction.