HABEEB HARDWARE Vs. M.D. GAJARAJAKUMAR

JUDGEMENT

(1.) Challenging the concurrent findings of the Rent Controller as well as the Appellate Authority confirming the Order of Eviction under Sec. 21(2)(a) of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017, the present Revisions have been filed.

(2.) Since the Petitioners are the Tenants under the Respondent/Landlord and the impugned Orders have been passed against the Revision Petitioners, these Revisions are heard together and disposed of by way of this Common Order.

(3.) Brief background of filing these Revisions are as follows: