LAWS(MAD)-2024-4-108

MOTOR VEHICLES AND ALLIED ASSOCIATION Vs. J.PARAMANANDAM

Decided On April 29, 2024
Motor Vehicles And Allied Association Appellant
V/S
J.Paramanandam Respondents

JUDGEMENT

(1.) The present Civil Revision Petition arises against an order passed in R.L.T.A.No.25 of 2021 dtd. 21/9/2022 in reversing the order and decreetal order of the XI Court of Small Causes at Chennai in R.L.T.O.P.No.214 of 2019 dtd. 10/8/2021.

(2.) The relationship between the landlord and tenant is not in dispute. The tenant, who is the respondent, had entered into a tenancy agreement on 17/6/1970 for a period of five years paying a monthly rent of Rs.700.00. On 1/8/2019, the landlord sent a notice to the tenant calling upon him to enter into a fresh agreement in terms of Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017. A reply was sent by the tenant on 14/8/2019 stating that he is willing to enter into an agreement but on the same terms as the agreement dtd. 17/6/1970. In other words, the tenant wanted to continue in possession of the property paying a sum of Rs.700.00 as a rent.

(3.) This is not being agreeable to the landlord and since no agreement had been entered into in terms of Sec. 21(2)(a) and Sec. 4 of the Act, R.L.T.O.P.No.214 of 2019 was presented for eviction.