(1.) SELVARAJ, the petitioner herein, is the tenant of a non-residential building of which Amudhavalli, the respondent herein, is the landlady. Aggrieved over the concurrent orders of eviction passed by the learned Rent Controller, Mannargudi, confirmed by the Appellate Authority, Nagapattinam, the petitioner/tenant has filed this civil revision petition.
(2.) THE landlady/the respondent herein filed a eviction petition in the court of the Rent Controller, Mannargudi mainly on two grounds, namely, (1) wilful default in payment of rent; and (2) bona fide personal requirement of the landlady for shifting her business to the premises in question.
(3.) IN the context of the above rival contentions, it is appropriate to go into the scope and interpretation of Sec.10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act (hereinafter referred to as ?the Act?) The said section reads thus:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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