M.NARAYANASWAMY Vs. K.RAJESWARI

JUDGEMENT

(1.) Challenging the concurrent findings of the Courts below ordering eviction under Sec. 21(2)(a) of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (hereinafter referred to as "the TNRRRLT Act" or "the new Act"), the present revision has been filed by the tenant.

(2.) Brief background of the case is as follows :

(3.) Though various grounds have been raised, the learned counsel appearing for the revision petitioner/tenant confined his submissions with regard to the legal position, particularly with regard to Sec. 47 (Repeal and Savings clause) in the new Act. The learned counsel mainly would submit that, as per Sec. 47 of the TNRRRLT Act, any previous proceedings initiated under the old Act ought to have been withdrawn within a period of 270 days and an application under the new Act ought to have been filed within a period of 360 days from the commencement of the new Act. Whereas, R.C.O.P.No.2344 of 2008 was withdrawn only on 19/4/2022. According to the learned counsel, the time period of 270 days provided under Sub-Clause (2) of Sec. 47 expired as early as on 19/11/2019. Therefore, it is his contention that the landlords are not entitled to invoke the new Act for eviction of the tenant.