- (1.) This is an appeal by the tenant from the judgment of the High Court setting aside the order of the First Appellate Authority and restoring that of the Rent Controller. The High Court allowed the landlord's petition for eviction of the appellant/tenant under section 10(3)(c) of the Tamil Nadu Buildings (Lease and Rent Control) Act and upheld the Rent Controller's finding that the landlord's requirement for additional space was bona fide.
(2.) It was contended by the landlord that his family having grown in size and the space available to him for residence and business being insufficient, he required additional space. The premises occupied by the tenant on the ground floor was essential for his business as well as residence. His sons who were studying came home during vacations and they had to be accommodated. His married daughter often visited her apparent with her family and stayed with them. His family consisted of himself and his. wife in addition to their six children including the married daughter. He had plans to expand his business in textiles and the premises on the ground floor were essential for such purposes.
(3.) The tenant in answer to the allegations of the landlord stated that his business too was flourishing and the premises in question were suited for the purpose. He denied that the landlord required additional accommodation either for his family or for his business.;