S MOHAMMAD IQUBAL Vs. M PADMANABHAN

JUDGEMENT

(1.) The above Civil Revision Petition is directed against the judgment and decree dated 26-3-1994 made in R.C.A. No. 17 of 1992 by the Rent Control Appellate Authority and the Court of Subordinate Judge, Ranipet, thereby reversing the fair and decretal order dated 18-8-1992 made in R.C.O.P. No. 28 of 1986 by the Rent Controller and the District Munsif, Arakkonam.

(2.) The original petition for eviction of the tenant has been filed by the landlord on four grounds viz. (1) wilful default in payment of rent, under Section 10(2)(i); (2) for committing acts of waste by the tenant thereby impairing materially the value or utility of the building, under Section 10(2)(iii); (3) the tenant being guilty of such acts which are nuisance to the occupiers of the other portions, under Section 10(2)(v) and (4) requiring additional accommodation by the landlord (who is occupying a part of the building) under Section 10(3)(c), all under the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960.

(3.) The Rent Controller, rejecting the claim of the landlord on the first three grounds has allowed the petition on the sole ground of requiring the premises for additional accommodation by the landlord. On appeal by the tenant, the Rent Control Appellate Authority has rejected the case of the landlord on the ground of requiring the premises for his personal additional accommodation also and has allowed the appeal, as a result of which, now the landlord has come forward to file the above Civil Revision Petition on certain grounds, as alleged in the Memorandum of Grounds of Revision.