BABU Vs. RAMEESABEEVI

JUDGEMENT

(1.) This civil revision petition has been preferred challenging the order of the Rent Controller (XVI Judge, Small Causes Court), Chennai, dtd. 14/2/2022 made in MP.No.1 of 2021 in RLTOP.No. 7 of 2020.

(2.) The revision petitioner herein and the 7th respondent herein are husband and wife and are tenants, against whom, respondents 1 to 6 have filed eviction proceedings in RLTOP.No.07 of 2020. During the pendency of the said proceedings, the petitioner herein filed a petition in MP.No.1 of 2021 under Sec. 47(2) of the Tamilnadu Regulation of Rights and Responsibilities of Landlords and Tenants Act,2017 by raising maintainability point and prayed to dismiss the eviction petition as not maintainable. The said petition was dismissed by the impugned order. Aggrieved over that, the revision petition has been preferred.

(3.) Heard the learned counsel for the petitioner and the learned counsel for respondents 1 to 6 and also perused the materials available on record.