A JEGANNATHAN Vs. LOCAL LIBRARY AUTHORITY OF TIRUCHY

JUDGEMENT

(1.) In all these Second Appeals, the tenants under the respondent/plaintiff who suffered a decree for possession, have filed these Second Appeals.

(2.) As the issue involved is common, I am inclined to deal with all these Second Appeals jointly.

(3.) It is not in dispute that the appellants are the tenants and the respondent/plaintiff is the landlord. On the ground that the terms of the tenancy had already expired and the rent was not paid in spite of repeated demands, notices were issued to the tenants to surrender possession of the suit properties. Since no reply was given and no amount was paid, the respondent/plaintiff filed the respective suits for recovery of possession of the suit properties from the appellants/tenants. The same was contested by the appellants/tenants stating that their rights are protected under the Tamil Nadu Buildings (Lease and Rent Control) Act 1960 as amended by the Act 23 of 1973, herein after called the Rent Control Act 1960, and so the suits cannot be sustained.