- (1.) Leave granted.
(2.) This appeal by a tenant arises from the judgment of the Madras High court in C. R. P. No. 3064 of 1989 dismissing the appellant's petition challenging the order of the appellate authority in R. C. A. No. 108 of 1989 whereby the order of eviction made against the appellant by the Rent Controller in R. C. O. P. No. 2083 of 1986 was confirmed.
(3.) The respondent-landlord filed petition for eviction of the appellant-tenant on the ground specified under S. 14 (1 (b) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter referred to as "the Act"). The landlord contended: "The petitioner company as the owner of the premises had conceived the idea of putting the said premises to better use consistent with the locational advantages which is enjoyed by the property. The building which now exists on the premises is admittedly more than 100 years old and is in an old structure which is liable to crumble on its own at any time. The present structure apart from being old, is not also in a manner which is consistent with the area and the general nature of buildings in the adjoining locality. Anna Salai in Madras is admittedly one of the prime locations from business point of view and land in this area is scarce. It is, therefore, not only in the interest of the petitioner but also in general public interest that such a location should be put to the best use. The petitioner as the owner of the property is entitled to have the property put to the best possible use. ";