(1.) The Civil Revision Petition has been instituted to set aside the order dtd. 26/10/2022 passed in R.L.T.A.No.63 of 2022 confirming the order dtd. 25/4/2022 passed in R.L.T.O.P.No.790 of 2021.
(2.) The revision petitioner is the tenant. The respondents instituted Eviction Proceedings in R.L.T.O.P.No.790 of 2021 under Sec. 21(2)(a) of The Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017. The Rent Court adjudicated the issues elaborately and allowed the original petition under Sec. 21(2)(a) of the Tamil Nadu Act 42 of 2017. The revision petitioner / tenant was directed to vacate and hand over vacant possession of the subject premises to the respondent / landlord within a period of one (1) month.
(3.) The revision petitioner / tenant filed an appeal in R.L.T.A.No.63 of 2022 and the Rent Tribunal also considered the grounds raised between the parties and formed an opinion that the findings of the Rent Court is in consonance with the provisions of the Act and the landlord would be able to establish the ground for eviction under Sec. 21(2)(a) of the Act. Accordingly, the appeal filed by the revision petitioner was dismissed. Thus, the revision petitioner is constrained move the present Civil Revision Petition.