MOHAMMAD GANI Vs. P. RAJENDRA PRASAD

JUDGEMENT

(1.) This Civil Revision Petition has been filed seeking to set aside the impugned order dtd. 11/11/2024 in RLTA No. 129 of 2022 by the XIX Additional Judge, City Civil Court, Chennai reversing the judgment and decree passed in RLTOP.No. 88 of 2021 dtd. 18/8/2022 on the file of the XI Small Causes Court, Chennai.

(2.) The brief facts in this case are that the respondent had filed R.L.T.O.P.No.88 of 2021 on the file of the XI Small Causes Court, Chennai under Ss. 21(2)(a), 21(2)(d) and 21(2)(g) of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (hereinafter referred to as the "Act"). For the sake of convenience, the parties are referred to as landlord and tenant. The petitioners are the owners of the property located at Old No.174, New No.258, Doctor Natesan Road, Triplicane, Chennai. The respondent was inducted as a tenant under them in respect of the premises by virtue of a lease agreement dtd. 21/2/2019, for a monthly rent of Rs.20,000.00 . The respondent runs a business in the name and style of "Fashion Fancy Store" in the premises.

(3.) The 2nd petitioner, a qualified civil engineer, who was originally employed in Dubai, has shifted to Chennai and is currently conducting his business here. As he does not have an office space for his own use, he requires the premises for his occupation. It was also contended that the tenant has encroached upon the pavement located opposite the premises, thereby, causing a nuisance to the general public. Hence, the petitioners filed an application for recovery of possession of the premises under Sec. 21(2)(a), 21(2)(d) and 21(2)(g) of the Act.