ORRA TRADERS PVT. LIMITED Vs. LAWRENCE KULANDAI NATHAN

JUDGEMENT

(1.) Both the above Civil Revision Petitions have been filed by the tenant, who had suffered an adverse order dtd. 23/1/2020 in M.P.No. 381 of 2019 in R.C.A.No. 365 of 2018 and a consequential order dtd. 3/3/2020 in R.C.A.No. 365 of 2018.

(2.) The petitioner and the respondent had entered into a registered agreement of lease on 27/5/2014 with respect to the land and building bearing Door No. 144/2, old Door Nos. 82, 144 and 144/1, Purasawalkam High Road, Kellys, Kilpauk, Chennai - 600 001, measuring about 1 ground and 654 sq.ft., Purasawalkam Division, Perambur Taluk, Chennai - 600 001.

(3.) Since the background facts relating to the Court proceedings will have to be narrated and the respondent herein was the petitioner who initiated eviction proceedings, to avoid confusion, the parties shall be referred as landlord and tenant. The revision petitioner is the tenant and the respondent herein is the landlord.