O MANOHARAN Vs. M SUBRAMANI

JUDGEMENT

(1.) THE tenant in R.C.O.P.No.918 of 2007 on the file of the City Civil Court, is the revision petitioner herein.

(2.) THE respondent/landlord filed a petition in R.C.O.P.918 of 2007, for eviction on the ground of wilful default and owner's occupation. THE Learned Rent Controller allowed the petition on both the grounds and ordered eviction. Being aggrieved, the revision petitioner/tenant filed an appeal in R.C.A.No.160 of 2008 on the file of the Rent Control/Appellate Authority [ VII Judge, Court of Small Causes] Chennai and the Learned Appellate Authority reversed the finding in respect of wilful default with payment of rent and confirmed the finding that the building is required for the own use and bonafide occupation of the landlord and confirmed the order of eviction. This order is challenged in this revision petition by the revision petitioner/tenant.

(3.) CONSIDERING the fact that the tenant is doing business, I am inclined to grant six months time for vacating the premise on condition of filing an undertaking affidavit by the tenant agreeing to vacate the premise on or before the expiry of six months from this date and continue to pay the rent without any default. In case if the affidavit is not filed within a period of four weeks, it is open to the landlord to execute the order of eviction.