S.V.P.S. PANDIARAJAN Vs. NAVAMANI

JUDGEMENT

(1.) THE petitioner is a tenant. The respondents are landlords. The respondents/landlords filed R.C.O.P.No.2 of 2008, seeking eviction of the petitioner/tenant under Sections 10(2)(i) and 10(2) (iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, (shortly 'the Act').

(2.) WHILE so, the petitioner/tenant has filed I.A.No.12 of 2010 in R.C.O.P.No.2 of 2008 under Section 30(iii) of the Act, stating that the building is exempted and R.C.O.P.No.2 of 2008 is not maintainable.

(3.) THE petitioner/tenant filed C.M.A.No.1 of 2011 before the Sub Court, Virudhunagar, against the order dated 02.08.2010 in I.A.No.12 of 2010 in R.C.O.P.No.2 of 2008. C.M.A.No.1 of 2011 was also dismissed by the Sub Court on 18.07.2012, after hearing both sides.