HATHIBUDI ANANDAR Vs. GOVINDAN

JUDGEMENT

(1.) THE petitioner is the tenant of a non-residential building in Woraiyur, Tiruchirapalli. THE landlord applied to the Rent controller for an order of eviction under section 10 (3) (a) (iii) of the Tamil nadu Buildings (Lease and Rent Control) Act, 1961. THE landlord stated in his petition that he required the building bona fide for setting up therein a retail business in rice to be carried on by his foster son. THE tenant resisted the petition. But the Rent Controller ordered eviction. THE order was confirmed in appeal by the appellate authority.

(2.) IN this revision, the tenant questions the validity of the order or eviction on the ground that a tenant cannot be evicted to accommodate a landlord's foster son. The argument is that a foster son is not comprehended within the ambit of the expression,'member of the family'occurring in section 10 (3) (a) (iii) ana defined in section 2 (6-A), of the Act.