PANNEERSELVAM Vs. MUTHU THIAGARAJAN CHETTIAR

JUDGEMENT

(1.) Panneerselvam, the proprietor of typewriting institute, the tenant under the respondent having lost in both the forums by the order of eviction has filed this civil revision petition.

(2.) The respondent, landlord filed an eviction petition on the ground of personal use under Section 10(3)(a)(iii). Both the Rent Controller as well as the Appellate Authority concluded that the requirement for personal use was bonafide and the tenant is liable to be evicted.

(3.) Mr. Uthirasamy, learned Counsel appearing for the petitioner while assailing both the orders, would contend that the eviction petition filed by the respondent is not maintainable and that admittedly the premises was let out to the petitioner by the respondent for running the educational institution viz., typewriting institute. It is also pointed out on the basis of the documents filed in this case that there is a Government recognition as well for running the said institute in the said premises.