MITAL SURENDIRA Vs. MALACK SAFAA FATHIMA

JUDGEMENT

(1.) The Civil Revision Petition has been instituted, challenging the judgment and decree dtd. 1/9/2022 passed in R.L.T.A.No.46 of 2021 by the Rent Appellate Court, confirming the judgement and decree dtd. 25/10/2021 passed by the Rent Court in R.L.T.O.P.No.380 of 2020.

(2.) The revision petitioner is the tenant and the respondents / landlord initiated proceedings for eviction under the provisions of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 [hereinafter referred to as 'TNRRRLT/New Act']. The respondents / landlord filed R.L.T.O.P.No.380 of 2020 before the Rent Court to evict the revision petitioner under Sec. 21(2)(a) and 21(2)(b) of the TNRRRLT Act. The Rent Court adjudicated the issues by following the summary proceedings as contemplated under the New Act and allowed the R.L.T.O.P.No.380 of 2020 and ordered for eviction. The revision petitioner preferred R.L.T.A.No.46 of 2021 and the Appellate Court confirmed the judgment and decree passed in R.L.T.O.P.No.380 of 2020. Thus, the revision petitioner is constrained to move the present civil revision petition.

(3.) The application was allowed by the Rent Court under Sec. 4(2) and 21(2)(a) of the New Act and in respect of other grounds raised by the respondent under Sec. 21(2)(b) of the New Act was dismissed.