A SUBRAMANI Vs. S GNANASEKARAN

JUDGEMENT

(1.) THE following are the allegations in brief contained in the petition filed by the petitioner/landlord (respondent herein) before the Rent Controller under Section 10 (2)(i) and Section 10(3)(c) of the Tamilnadu Buildings (Lease & Rent Control) Act, 1960:-

(2.) IN the counter filed by the respondent/tenant (Petitioner herein), the following are stated:-

(3.) CONVERSELY, the learned counsel for the respondent would submit that the evicting or vacating the earlier tenant by this respondent has got no bearing in the present matter, that the Commissioner's Report and his evidence before the rent controller would clearly show that the landlord is doing his business in a very small place and that the hardships which would be experienced by the landlord would be more when the hardships of the tenant are considered.