(1.) The present Civil Revision Petition is directed against the order passed by the VII Court of Small Causes (Rent Control Appellate Authority), Chennai in R.C.A.No.256 of 2006 dated 26.09.2013, confirming the order passed by the XIII Court of Small Causes (Rent Controlller), Chennai in R.C.O.P.No.2125 of 2004 dated 29.12.2005.
(2.) The Respondent/Landlady in the present case had rented out shop No.1 and 2 located at Old No.15, New No.23, and 15th main road TANSI Nagar, Velachery 600042 to the Petitioner/Tenant for carrying on hardware business in the name "Durai Agencies ". During the interregnum in 1999 the petitioner had also changed the nature of business by dealing in furniture and vessel business under the name and style of Durai and Co. Later which the Petitioner/ Tenant made few changes and started a fancy store by the name "Arasan Fancy Stores ".
(3.) An eviction petition was filed by the Landlady/Respondent against the Petitioner/Tenant before the Rent Controller in R.C.O.P.No.2125 of 2004 for use of the rented premises for other purpose, nuisance and owner 's accommodation under Section 10(2) (ii) (b), 10(2) (v) and 10(3) (a) (iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 respectively.