S.SHANKAR Vs. AJIMEE BEEVI

JUDGEMENT

(1.) The petitioner is a tenant under the respondent. The petitioner filed an Application in MP.No.01 of 2022 in RLTOP.No.184 of 2022 under Sec. 36(2) of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (in short 'TNRRRLT Act, 2017') seeking to cross examine the landlady/petitioner in the RLTOP.

(2.) I have heard Mr.B.Gandhi, learned counsel for the petitioner and Mrs.I.Kowser Sultana, learned counsel for the respondent.

(3.) Mr.B.Gandhi, learned counsel for the petitioner/tenant would state that the tenant is facing eviction proceedings under Sec. 21(2)(a) of TNRRRLT Act, 2017. According to the petitioner/tenant, there was no proper service of notice in the RLTOP on the petitioner and it is the specific case of the petitioner that, the petitioner's father was inducted as tenant only in respect of the land and he has put up pillars by erecting iron pipes and asbestos roofs at his cost, with the express permission of the landlord, on the vacant land which was leased to the petitioner's father. It is further contended that the petitioner had spent huge monies for renovation and maintenance of the said superstructure and the petitioner is even ready to buy the land.