M. K. Mukherjee, J. - (1.) Leave granted in all the three petitions.
(2.) Gomathi Ammal, the respondent in these appeals, is the owner of a three-storied building in the city of Nagerkoil. In its first and second floors she runs a lodging house; and the rooms in the ground floor are occupied by different persons, including the appellants herein, as tenants. In the year 1982, she filed separate petitions before the Rent Controller for eviction of the three appellants and two others, invoking Sections 10(3)(c) and 14(1)(b) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 ('Act' for short), which entitle a landlord to evict a tenant for his requirement of additional accommodation and for immediate demolition of the building and erection of a new one, respectively.
(3.) The Rent Controller dismissed the petitions by a common judgment and, aggrieved thereby, the respondent preferred appeals which were allowed by the appellate authority by reversing the adverse findings recorded by the Rent Controller on both the grounds canvassed by the respondent for eviction. Thereafter one of the tenants moved the High Court by filing a revision petition which was summarily dismissed. The aggrieved tenant then filed a special leave petition before this Court contending that the appellate authority failed to appreciate that the grounds for eviction under Sections 10(3)(c) and 14(1)(b) of the Act were distinct and mutually exclusive. Accepting the above contention this Court set aside the eviction order and remitted the matter to the appellate authority for reconsideration on the available evidence. In the meantime, the other tenants including the appellants, had also filed revision petitions; and in view of the order of this Court, the High Court passed similar directions therein. After rehearing, the appellate authority allowed the three appeals (out of five) preferred by the respondent against Rasul Ahmed (appellant in the appeal arising out of SLP (C) No. 21511 of 1997), G. Sastha (appellant in the appeal arising out of SLP (C) No. 191 of 1998) and Co-optex, tenants of door Nos. 145, 146 and 143 respectively. The other two appeals which were preferred against B. Kandasamy Reddiar (the appellant in the appeal arising out of SLP (C) No. 20181 of 1997) and one Thiru Appollos, who occupied door Nos. 147 and 147-A respectively, were dismissed. Against the above decision of the appellate authority appellants G. Sastha and Rasul Ahmed filed two revision petitions and the respondent, in her turn, filed two similar petitions against the dismissal of her other two appeals. Co-optex, however, did not file any appeal and vacated the premises in its occupation. By a common judgment the High Court allowed the revision petitions of the respondent and dismissed those of the appellants Rasul Ahmed and G. Sastha. The above judgment is under challenge in these appeals.;