S. ELUMALAI Vs. D.F. HUSSAIN ANSAR

JUDGEMENT

(1.) The landlord is the revision petitioner. The landlord filed R.C.O.P.No.2362 of 92 under Sec. 10(3)(a)(iii) of the Tamil Nadu Buildings (Lese and Rent Control) Act 18/60 (in short 'the Act').

(2.) The averments contained in the petition are as follows: -

(3.) The first respondent filed counter stating that the allegation in the petition that the petitioner requires the entire premises for his own occupation to run his business is not true and that the above allegations are invented with a view to harass this respondent and get him evicted some how or other and let out the premises to somebody else on a highly enhanced rent and that the petitioner is adopting methods with a view to harass this respondent and that the respondent has invested huge amount for improvements of the building in the year 1985 and that the petitioner does not at all require the building bonafide for his business.