N. RAMANI Vs. PRIYA

JUDGEMENT

(1.) Since the issue involved in these petitions, parties and the rent control proceedings are one and the same, they are taken up together and a common order is being passed.

(2.) The present petitions are posted under the caption 'for maintainability'. The present Revisions are filed under Section 25 of the Tamil Nadu Building (Lease and Rent Control) Act to set aside the order passed in R.C.A.Nos.13 and 14 of 2018 dated 30.08.2019 respectively on the file of the Rent Controller Appellate Tribunal, Vellore (Principal Subordinate Judge's Court) Vellore District confirming the fair and decreetal order of the Rent Controller, Vellore in R.CO.P.No.49 of 2015 dated 23.01.2018 and in I.A.No.211 of 2017 in R.CO.P.No.49 of 2015 dated 23.01.2018 respectively.

(3.) The learned counsel for the petitioner submits that the order passed by the Appellate Tribunal is neither legal nor proper and the Appellate Tribunal ought not to have dismissed the appeal on the ground that the petitioner / appellant was not present in the court during the hearing.