H. BARKHA Vs. V. J. CHANDIRA GUPTA

JUDGEMENT

(1.) The Civil Revision Petition is filed against the Fair order and decreetal order dtd. 13/12/2021 in M.P.No.2 of 2021 in RLTOP.No.96 of 2020 passed by the X Small Causes Court, Chennai.

(2.) The revision petitioner is the tenant and the respondents instituted eviction proceedings under the provisions of the New Act, i,e., The Tamil Nadu Regulation and Rights and Responsibilities of Landlords and Tenants Act, 2017 (Tamil Nadu Act No.42 of 2017) [hereinafter referred to as the 'Act', in short].

(3.) The Rent Court adjudicated and passed an order on 21/11/2020 in RLTOP No.96 of 2020 on the file of the X Small Causes Court at Chennai and directed the revision petitioner/tenant to vacate and hand over possession to the respondent-landlord, within a period of one month. Challenging the order passed by the Rent Court, the revision petitioner filed appeal in RLTA No.67 of 2022. The RLTA was posted for arguments on 7/11/2022 and after hearing the arguments, the appeal was posted for orders on 28/11/2022. At that juncture, the revision petitioner moved the civil revision petition before this Court and filed a memo and due to the pendency of the civil revision petition before this Court, the appeal has not been disposed of.