R.MANGILAL RANKA Vs. S.SHOHAN SINGH

JUDGEMENT

(1.) The landlords, aggrieved by the reversal findings rendered by the Rent Tribunal, dismissing their application for recovery of possession under Sec. 21(2)(a) and 23 of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (TN Act 42 of 2017), are the revision petitioners.

(2.) I have heard Mr.V.Chanakya, learned counsel for the revision petitioners and Mr.V.K.Sathiamurthy, learned counsel for the respondent.

(3.) Mr.V.Chanakya, learned counsel appearing for the revision petitioners/landlords would submit that the petitioners filed R.L.T.O.P.No.307 of 2021, for recovering possession of the tenanted premises from the respondent/tenant. The case on which the petitioners approached the Rent Court was that there was no subsisting tenancy agreement between the petitioners and the respondent and though the petitioners had requested the respondent to come forward to enter into a tenancy agreement in terms of the TNRRRLT Act, the petitioners came to know that the respondent had sub let the premises to third parties and hence, the petitioners were not desirable to enter into any tenancy agreement and in such circumstances, they had issued a termination notice on 8/10/2020, calling upon the respondent to vacate.