A IQBAL AHAMED Vs. J TAJMUL HUSSAIN

JUDGEMENT

(1.) The respondents herein filed R.C.O.P. No. 1068 of 2009. against the petitioner in the above civil revision petition for eviction under sections 10(2)(1) and 10(3)(a)(iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act 18 of 1960 (as amended by Act 23 of 1973 and Act 1 of 1980). The case of the respondents is that the petitioner is a tenant under them. The petitioner, by filing a counter, contested the eviction petition inter alia contending as follows :

(2.) The R.C.O.P. was taken up for enquiry and number of documents were filed by the respective parties. The petitioner herein wanted to mark the lease deed, dated 7.1.1955, as an exhibit in the R.C.O.P., but the respondents objected to the marking of the lease deed as an exhibit on the ground that since the petitioner is contending that the lease deed has been executed for 99 years, the same cannot be marked as an exhibit, unless the said lease deed is properly stamped and registered.

(3.) The learned rent controller has held that the lease deed, dated 7.1.1955, cannot be marked as an exhibit. Being aggrieved by that, the petitioner/tenant has filed the above civil revision petition.