M PALANISAMY Vs. P RAJAGOPALAN

JUDGEMENT

(1.) The Landlords filed Petition for eviction under Section 10(2)(i), 10(2)(ii) & 14(1)(b) of Tamil Nadu Buildings (Lease and Rent Control) Act (hereinafter referred to as TNBLR Act) in R.C.O.P. No. 6/2003 against the Tenant. This Petition was dismissed on 20.6.2006 on the ground that the denial of the title by the tenant was bona fide.

(2.) Challenging the finding, the Civil Revision Petition has been filed.

(3.) The main contention of the learned Counsel for the Revision Petitioner is that there is no relationship of Landlord and Tenant between the Revision Petitioner and the Respondents and as the Respondents had no title, they are not entitled to initiate the proceedings under TNBLR Act and hence, the proceedings are invalid.