ASHOK KUMAR KOTHARI Vs. RAJIV B.SAMPT

JUDGEMENT

(1.) The Civil Revision Petitions have been instituted under Article 227 of the Constitution of India against the order dtd. 3/9/2022 passed in RLTA Nos.54, 52, 53, 55 & 56 of 2021, confirming the order passed in RLTOP Nos.309, 356, 307, 310 & 308 of 2019 respectively.

(2.) The revision petitioner in CRP No.3915 of 2022 is the tenant in occupation of the commercial premises owned by the respondent landlord. As per the agreement between the parties, the monthly rent was fixed at Rs.885.00 for the Commercial Shop No.5, 1st Floor, No.33, General Muthiah Street, Sowcarpet, Chennai-79.

(3.) The petitioner states that he paid a sum of Rs.1,55,000.00 as advance to the respondent/landlord on 19/5/1994 and continued to be in occupation of the premises for the past about 28 years and is still running the business. The respondent landlord had initiated RCOP No. 891 of 2014, for fixation of fair rent under Act 18 of 1960 and the same was followed by RCOP No.167 of 2015 for eviction on the ground of willful default and owner's occupation. During the pendency of the said proceedings, New Tenancy Act ie., Tamil Nadu Act 42 of 2017, came into force. Thus, the respondent landlord withdrew the RCOP and sent a legal notice to the revision petitioner to vacate the premises and hand over vacant possession to the landlord.