L.MUNIYANDI Vs. K.DINESH RAJA

JUDGEMENT

(1.) The revision petitioner is the tenant, who has suffered concurrently before the Rent Court as well as the Rent Tribunal.

(2.) I have heard Mr.V.Raghavachari, learned Senior Counsel for Mrs.S.Thankira, learned counsel for the petitioner and Mr.E.Prabhu, learned counsel for the respondent.

(3.) The respondent initiated proceedings under the new rent legislation, namely the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017, seeking to evict the petitioner on the ground that there has been a failure to enter into a tenancy agreement, invoking Sec. 21(2)(a) of the Act and also on the ground that there has been a default in payment of rents, invoking Sec. 21(2)(b) of the Act. The Rent Court, as well the Rent Tribunal have concurrently ordered eviction and challenging the same, the present revision petition has been filed.