- (1.)THE civil revision petition has been preferred under Section 25 of the Tamil nadu Buildings (Lease and Rent Control) Act 1960 (Tamil Nadu Act 18 of 1960), (hereinafter referred to as the Act) by the landlady against the orders passed by the Rent Controller and the Appellate Authority functioning under the Act. The petitioner herein filed R. C. O. P. No. 163 of 1973 before the Rent controller, Coimbatore for eviction of the respondent herein on two grounds, namely, the respondent had committed wilful default in payment of rent and secondly the landlady petitioner bona fide required the premises for her own use and occupation. The Rent Controller as well as the Appellate Authority held against the petitioner on both these grounds and dismissed the petition filed by the petitioner for eviction of the respondent under Section 10 of the Act. It is to revise these orders C. R. P. No. 2271 of 1976 has been preferred.
(2.)C. M. P. No. 12384 of 1977 has been filed under Section 11 (4) of the Act to stop all further proceedings in the civil revision petition and make an order directing the respondent tenant to put the petitioner landlady is possession of the building on the ground that the respondent had not paid the arrears of rent,
(3.)BOTH the civil revision petition as well as the civil miscellaneous petition, referred to above, are contested by the respondent herein.