ANDAL Vs. LAWRENCE SWAMI DOSS

JUDGEMENT

(1.) This civil revision petition has been filed to strike off R.L.T.O.P.No.5 of 2022 on the file of Rent Court -cum-District Munsif at Poonamallee.

(2.) The facts of the case is as follows:

(3.) The learned counsel appearing for the petitioner submitted that the petition in R.L.T.O.P.No.5 of 2022 has been taken on file without jurisdiction as there is no registered tenancy agreement. The unregistered rental agreement entered into between the first and second respondent cannot be given any effect in view of Sec. 4A of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (herein after referred as "Act 2017"). Further, the learned counsel contended that admittedly the rental agreement is dtd. 1/8/2020 is subsequent to the enforcement of the Act 2017. Therefore, such rental agreement shall not come within the purview of Sec. 21(2)(a) of the Act and thus, pleaded to strike off R.L.T.O.No.5 of 2022 on the file of the Rent Court-cum-District Munsif at Poonamallee.