PUSHPAVALLI SURESH BABHU Vs. SOPOS TECHNOLOGIES PVT. LTD.

JUDGEMENT

(1.) The present Civil Revision Petition is filed challenging the order dtd. 19/9/2022 passed in MP No.7 of 2022 in RLTOP No.510 of 2020 on the file of the XVI Court of Small Causes at Chennai.

(2.) The revision petitioner is the landlady instituted eviction proceedings under TN Act 42 of 2017 and the respondent-Company-tenant defended their case. The eviction was ordered by the Rent Court.

(3.) During the pendency of the eviction application, the revision petitioner-landlady filed MP No.7 of 2020 for recovery of rent under Sec. 25 of the New Act. The said application was adjudicated and dismissed by the Rent Court along with the order passed in the RLTOP proceedings.