SUNDER BAI Vs. P. KUMAR

JUDGEMENT

(1.) The present Civil Revision Petition is filed challenging the order passed by the learned XII Judge, Small Causes Court, Chennai in MP No.2 of 2021 in RLTOP No.249 of 2020 dtd. 26/9/2022.

(2.) The revision petitioner is the tenant and the respondents 1 and 2 are the landlord filed RLTOP No.249 of 2020 for eviction under Sec. 21(2)(a) of the New Act.

(3.) During the pendency of the proceedings, the respondents 1 and 2 filed miscellaneous petition in MP No.2 of 2021 to implead the revision petitioner as party in the RLTOP proceedings. The said miscellaneous petition was allowed and thus the petitioner is constrained to move the present Civil Revision Petition.