REGENT COMPUTRONICS PVT. LTD.

S. MURUGANANDAM Appellant

V/S

J. Joseph Respondents

Referred Judgements :-

PERIYATHAMBI GOUNDAN V. THE DISTRICT REVENUE OFFICER,COIMBATORE AND OTHERS [REFERRED TO]
S.P. GUPTA V. UNION OF INDIA [REFERRED TO]
ROYAL TRUST CO. V. MINISTER OF FINANCE OF THE PROVINCE OF BRITISH COLOMBIA [REFERRED TO]
NALINAKHYA VS. SHYAM SUNDER HALDAR [REFERRED TO]
RAM RAM NARAIN MEDHI BHASKAR VINAYAK TENDULKAR PANDURANG GANPAT RAMCHANDRA LAXMAN BALWANT OAK KUBERDAS HARGOVINDDAS VS. STATE OF BOMBAY [REFERRED TO]
ASSESSING AUTHORITY CUM EXCISE AND TAXATION OFFICER GURGAON VS. EAST INDIA COTTON MFC CO LTD [REFERRED TO]
P K UNNI VS. NIRMALA INDUSTRIES [REFERRED TO]
STATE OF MADHYA PRADESH VS. G S DALL AND FLOUR MILLS:MOHD ISMAIL:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF GUJARAT VS. DILIPBHAI NATHJIBHAI PATELAND ANOTHER [REFERRED TO]
DADI JAGANNADHAM VS. JAMMULU RAMULU [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
SAKSHI VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF INCOME TAX KERALA VS. TARA AGENCIES [REFERRED TO]
NAGAR PALIKA NIGAM VS. KRISHI UPAJ MANDI SAMITI [REFERRED TO]
COMPETITION COMMISSION OF INDIA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
SENGAPPAN VS. ARUMBATHA VEDA VINAYAGAR TEMPLE [REFERRED TO]
ECOF INDUSTRIES PVT LTD VS. JANABAI [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. SHAILENDRA [REFERRED TO]
V.MANIMEGALAI VS. SELVARAJ KANNAN [REFERRED TO]

JUDGEMENT

(1.) Challenge in these Civil Revision Petitions is to the orders of the Rent Court passed in various Original Petitions filed under the Tamilnadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017, hereinafter referred to as "the New Act" for the sake of brevity and convenience, rejecting the said original petitions on the ground of maintainability.

(2.) The only reason for rejection of these petitions even at the stage of numbering is the absence of a registered Tenancy Agreement, which according to the Rent Court, is mandatory for the purposes of invoking the jurisdiction of the Rent Court under the New Act. Before dealing with the individual cases, it will be advantageous to refer to the object and the provisions of the New Act, which are germane for our purposes.

(3.) The object of the enactment is to establish a frame work for the regulation of rent and to balance the rights and responsibilities of landlords and tenants and to provide fast adjudication process for resolution of disputes, and matters connected therewith or incidental thereto.

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S. MURUGANANDAM Vs. J. JOSEPH

Referred Judgements :-

JUDGEMENT

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