COMMITTEE OF MANAGEMENT Vs. NOORJEHAN

JUDGEMENT

(1.) THESE Civil Revision Petitions are directed against the concurrent findings of the Courts below holding that the Tenants are entitled to the benefits under The Madras City Tenants Protection Act and holding that under section 9 of The Madras City Tenants Protection Act, the Respondents / Tenants are entitled to purchase the respective portion of the demised premises. The plaintiffs are the Revision Petitioners.

(2.) THESE Civil Revision Petitions arise on the following common facts:- The Plaintiff is an Educational and Religious Charitable public Trust. The Defendants are Tenants under the Plaintiffs Trust. The defendants have become the Tenants of the lands and the tenancy being monthly tenancy according to English calendar month. The Defendants have put up super structure in the demised property and owns building on the demised land. Issuing Notice to the Defendants, the Plaintiff Trust has determined the tenancy calling upon the Defendants to deliver vacant possession.

(3.) FOR appreciation of contentious points firstly, we may refer to relevant dates: Order of the Trial Court in the Petition under Section 9 of the Madras City Tenants Protection Act. . . . 21. 04. 1995 Order of the Appellate Court in Civil Miscellaneous appeals. . . . 29. 09. 2000 Amendment Act II of 1996 came into force exempting the properties owned by the Religious Charitable Institutions. . . . 11. 01. 1996