MAHENDRA KUMAR Vs. KUSUM

JUDGEMENT

(1.) Challenging the fair and decreetal order dtd. 3/7/2025 in M.P.No.03 of 2025 in R.L.T.O.P.No.362 of 2023 on the file of the XII Small Causes Court, Chennai, the revision petitioner has preferred the present civil revision petition.

(2.) The respondent has filed a petition for eviction under Sec. 21(2)(a) of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (for brevity "the TNRRRLT Act") in R.L.T.O.P.No.363 of 2023 on the file of the XII Small Causes Court, Chennai, as against the revision petitioner on the ground to evict the suit mentioned property and hand over the possession. The revision petitioner filed his counter statement and thereafter, the respondent marked seven documents. At that stage, the revision petitioner filed an application in M.P.No.3 of 2025 in R.L.T.O.P.No.362 of 2023 under Sec. 37(1)(b) of the TNRRRLT Act to receive the documents. Upon hearing either side, the Court below, vide order dtd. 3/7/2025 dismissed the application on the ground that the four documents sought to be marked by the revision petitioner are not relevant to the case and further, as per Sec. 40 of the TNRRRLT Act, the rent Court does not have power to decide upon the title disputes.

(3.) Aggrieved over the same, the revision petitioner has filed the present civil revision petition.