N. Sathish Kumar, J. - (1.) Aggrieved over the concurrent finding of the Courts below in ordering eviction of the petition mentioned property on the ground of demolition and reconstruction under section 14(1)(b) of Tamilnadu Buildings (Lease and Rent Control) Act 1960, the present revision has been filed.
(2.) Brief facts leading to filing of this revision is as follows : The respondent/landlady is the owner of the petition mentioned property. The revision petitioner is a tenant under the respondent on a monthly rent of Rs.1200/-. He has committed default in payment of rent from March 2004 to August 2005 amounting to Rs.21,600/-. Similarly, the petition premises is more than 50 years old and it is in dilapidated condition and the building is not fit for human occupation and it may collapse any time. Hence, she require the petition mentioned property for demolition and reconstruction.
(3.) The revision petitioner/respondent denied the contention of willful default and has submitted that the building is not an old and in dilapidated condition. The building was allotted by the Tamilnadu Housing Board in the year 1976 only. There are no huge cracks and cervices in the walls as well as in the slabs. The building is in good and stable condition. The respondent is not doing periodical white wash. The appearance of the building looks old. The petition is not a bonafide one. Hence, prayed for dismissal of this petition.;