S SURESH Vs. ISABAL THOMAS

JUDGEMENT

(1.) Landlord, who was defeated in both the Courts below have come to this Court challenging the correctness of orders under Section 25 of the Tamil Nadu Buildings (Lease and Rent Control) Act.

(2.) According to the landlord, the concurrent findings of the authorities below are illegal, improper and irregular and therefore the same are liable to be interfered with under the revisional powers of this Court.

(3.) The only ground for eviction was that the respondent is a nuisance both to his neighbours and also the other occupants of the building and liable to be evicted under Section 10(2)(v) of the Tamil Nadu Buildings (Lease and Rent Control) Act.