PUSHPAVALLI SURESH BABHU Vs. SOPOS TECHNOLOGY

JUDGEMENT

(1.) For the sake of convenience, the petitioner in C.R.P.Nos.4284 & 3787 of 2023 will be referred to as "landlady" and the petitioner in C.R.P.No.2850 of 2023 will be referred to as "tenant".

(2.) Challenging the order passed by the learned IV Additional Judge, City Civil Court, Chennai, in R.L.T.A.No.136 of 2022, dtd. 24/4/2023, directing the tenant to pay the monthly rent from August, 2020, till he hands over possession of the subject premises, the landlady has filed C.R.P.No.4284 of 2023 contending that she is entitled to compensation of double the monthly rent as per Sec. 23 of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (hereinafter referred to as "the TNRRRLT Act" or "the new Act").

(3.) Challenging the same order directing the tenant to pay the monthly rent at the rate of Rs.4,13,000.00 till he hands over possession, even after termination of tenancy by the tenant himself, the tenant has filed C.R.P.No.2850 of 2023.