MOHAMMED SULTAN DIED Vs. N VEDANTHAM

JUDGEMENT

(1.) CHALLENGING the order of the Rent Control appellate authority, Maduranthagam made in RCA. No. 1 of 1998 affirming the order of the rent controller of the said place in RCOP. No. 8 of 1993 filed by the respondent/landlord seeking eviction of the petitioner/tenant on the ground of demolition and re-construction, the above Civil Revision petition has been filed.

(2.) THE respondent/landlord sought eviction stating that the he is the owner of the entire property inclusive of the superstructure, a hut. It was let out to the petitioner herein for non-residential purpose viz. iron scrap business and that he is continued to be the tenant by making payment of rent and he has often committed willful default in the payment of rent. THE petitioner/landlord has retired from service and intents to settle down at his native town of Madurantakam . Hence, the petitioner bonafide requires the premises for the purpose of demolition and re-construction.

(3.) THE Court heard the learned counsel for the respondent on the above contentions.