R. JAYALAKSHMI Vs. S. KUMARESAN

JUDGEMENT

(1.) The Civil Revision Petition is filed to set aside the order passed by the Principal District Munsif, Erode dtd. 23/8/2022, returning the unnumbered R.L.T.O.P bearing C.F.R.No.2798 of 2022 (F.No.346 of 2022).

(2.) The revision petitioner is the landlord, who instituted eviction proceedings under Sec. 21(2)(a) of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017, on the ground that no agreement exists between the landlord and tenant. Thus, the respondent / tenant is liable to be evicted.

(3.) The Rent Court returned the petition on the ground that the revision petitioner / landlord had permitted the respondent to occupy the premises owned by revision petitioner / landlord, after the enforcement of Tamil Nadu Act, 42 of 2017 and thus, the tenancy agreement in writing is mandatory under Sec. 4 of the Act, which is admittedly not available in the petition.