VENKATAKRISHNAN Vs. S. VIJAYALAKSHMI

JUDGEMENT

(1.) Though the miscellaneous petition is listed for disposal, by consent of the learned counsel appearing for the parties, the Civil Revision Petition itself is taken up for disposal.

(2.) The Civil Revision Petition is filed under Article 227 of the Constitution of India, challenging the proceedings in Contempt Petition No.464 of 2014 in M.P.No.23 of 2014 in R.C.O.P.No.2359 of 2013, pending on the file of X Small Causes Court, Chennai, mainly on the ground that the learned Rent Controller does not have jurisdiction to entertain and consequently to initiate Contempt proceedings under the provisions of the Contempt of Courts Act, 1971.

(3.) The revision petitioner herein is the landlord in R.C.O.P.No.59 of 2013 pending on the file of X Small Causes Court, Chennai and the respondents herein are the tenants. The said R.C.O.P. was filed by the tenants under Section 17(2) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (as amended) seeking for restoration of basic amenity of water supply to the petition mentioned premises.