PRABHAKARAN Vs. MUTHULAKSHMI

JUDGEMENT

(1.) The unsuccessful tenant is the revision petitioner before this Court. The revision is filed challenging the order passed in R.C.A.No.661 of 2017 on the file of the VIII Small Causes Court (Rent Control Appellate Authority), Chennai, dismissing the appeal filed by the tenant challenging the order of eviction passed by the learned XII Small Causes Judge (Rent Controller), Chennai, in R.C.O.P.No.1129 of 2013. The parties are referred to in the same litigative status as in the Rent Control Petition. Though the matter was posted for admission, both parties agreed that their arguments could be treated as final arguments in the revision. The facts in brief, necessary for disposing of the above Civil Revision Petition are as follows:

(2.) The landlady had filed R.C.O.P.No.1129 of 2013, against the tenant seeking eviction on the ground of owner's occupation in respect of non-residential building. It was the case of the landlady, that her husband had purchased the entire property including the petition premises in the year 1992 and on 16.04.2009, he had settled one portion on his daughter and thereafter settled the petition premises on the landlady under a settlement deed dated 13.03.2013.

(3.) It is the case of the land lady that the respondent had been inducted as a tenant in respect of the petition premises in the year 2002, on a monthly rental of Rs.3,000/- and an advance of Rs.25,000/- had been paid by the tenant. After the petition premises was settled on the landlady, the tenant had attorned tenancy in her favour.