A.KARUPPIAH Vs. M.AMINATH RAHMA

JUDGEMENT

(1.) The tenant has filed this revision petition, aggrieved by the dismissal order made in M.P.No.1 of 2025 in RLTOP.No.105 of 2024.

(2.) The petitioner had filed a said miscellaneous petition under Sec. 36 of TNRRRLT Act 42 of 2017, for permission to cross examine the landlords. The said application has been dismissed by the rent court and challenging the same, the present revision petition has been filed.

(3.) The learned counsel for the petitioner would submit that one Ameer Hussain Farook, the husband of the first landlord and the father of the second and third landlords, has been dealing with the revision petitioner and he has also entered into an agreement of lease. The learned counsel would further state that the petitioner had a subsisting lease upto 2023, which is after the commencement of TNRRRLT Act and only in order to establish the said factum and to negate the claim that there is a failure to enter into a tenancy agreement, the application is taken out and the Rent Court ought to have given an opportunity to the petitioner to cross-examine the landlord.