AKTHARS Vs. HITESH V SHAH

JUDGEMENT

(1.) THIS revision is directed against the order of eviction passed by the VIII Judge, Small Causes Court, Chennai in R.C.A.No.218 of 1995.

(2.) THE petitioner/ landlord filed an application for eviction of the respondent/ tenant from the petition maintained property under Sec.10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, on the following allegations:

(3.) NOW, in that context, it has to be seen whether the bona fide requirement by the landlord has been established. It is to be pointed out in this connection that along with the appeal. The respondent landlord filed an application to receive certain documents to show that the tenant had since had ceased to carry on business in the property and that the property is kept simply locked. Of course, the said affidavit was not accepted by the lower court viz., the Appellate Authority however, on the materials already on record granted eviction.