SAVORIT LIMITED Vs. J.K.R. CARGO HANDLING

JUDGEMENT

(1.) Invoking the provisions of Article 227 of the Constitution of India, this memorandum of civil revision is preferred by the petitioner, who is the defendant in the suit in O.S. No. 3462 of 2013 on the file of the learned VII Assistant Judge, City Civil Court, Chennai, seeking the relief of striking down the plaint in O.S. No. 3462 of 2013. It is manifested from the records that the revision petitioner herein is the landlord in respect of the property specified in the plaint schedule. The respondent herein is the tenant.

(2.) A lease agreement was entered to between the revision petitioner/landlord and the respondent/tenant in respect of the demised portion and the duration of lease was determined as three years reckoning from 1.8.2009 to 31.7.2012. The monthly rent was fixed at Rs. 39,063/- and besides this, a sum of Rs. 25000/- was agreed to be paid by the respondent/tenant towards the maintenance charges.

(3.) When the demised portion was required for the own use and occupation of the revision petitioner/company, he had at the first instance issued a notice on 17.3.2013 to the respondent herein and thereby the respondent was put on notice to deliver the vacant possession.