DHANAPAGIYAM Vs. RAGHAVA RAO

JUDGEMENT

(1.) THE above civil revision petition is directed against the fair and decretal order dated: 29.2.1996 made in R.C.A.No.20 of 1994 by the Rent Control Appellate Authority and the Court of Subordinate Judge, Thanjavur thereby dismissing the appeal preferred by the revision petitioner herein and confirming the fair and decretal order dated 26.11.1993 made in R.C.O.P.No.33 of 1988 by the Rent Controller and the Court of District Munsif, Thanjavur.

(2.) THE original petition filed by the landlord respondent herein before the Rent Controller and the Court of District Munsif, Thanjavur has been for the eviction of the tenant/revision petitioner from the subject matter under Secs.10(2) (i) and 14(1) (b) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960.

(3.) WITH the evidence placed on the part of the petitioner/landlord, before the Rent Controller, and since the oral and documentary evidence produced on the part of the respondent/tenant being nil, the Rent Controller, appreciating the available evidence one sided in the manner required had arrived at the conclusion to allow the petition filed by the landlord on both the grounds of wilful default in payment of monthly rents and on requirement of the premises by the landlord for demolition and reconstruction.