H. BARKHA Vs. V. J. CHANDIRA GUPTA

JUDGEMENT

(1.) These Civil Revision Petitions are filed against the common fair and decretal order respectively dtd. 11/4/2022 and 11/4/2022 passed in MP Nos.3 and 4 of 2021 in MP Nos.2 and 2 of 2021 in RLTOP No.96 of 2020 and to set aside the fair order and decretal order respectively dtd. 11/4/2022, 11/4/2022 and 13/12/2021 made in MP Nos.4 and 3 of 2021 in MP Nos.2 and 2 of 2021 in RLTOP No.97 of 2020 and to set aside the fair and decretal order passed in MP No.2 of 2021 in RLTOP No.97 of 2020 on the file of the X Small Causes Court at Chennai.

(2.) The revision petitioners are the tenants and the respondents instituted eviction proceedings under the provisions of the New Act, i,e., 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 two RLTOP Nos.96 and 97 of 2020 on the file of the X Small Causes Court at Chennai and directed the revision petitioners/tenants 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 petitioners filed appeals in RLTA Nos.66 and 67 of 2022. The RLTAs were posted for arguments on 7/11/2022 and after hearing the arguments, the appeals were posted for orders on 28/11/2022. At that juncture, the revision petitioners moved these civil revision petitions before this Court and filed a memo and due to the pendency of these civil revision petitions before this Court, the appeals have not been disposed of.