B. SHARMILA Vs. PRIYA KANNAN

JUDGEMENT

(1.) These civil revision petitions arise against the order passed by the learned Principal District Munsif cum Rent Controller at Poonamallee in M.P.Nos.4 and 5 of 2024 in RLTOP.No.39 of 2021.

(2.) For the sake of convenience, the parties shall be referred to as the landlord and tenant.

(3.) The civil revision petitioner is the tenant. The landlord, who is none else than her sister, had initiated RLTOP.No.39 of 2021 on the file of the learned Principal District Munsif at Poonamallee. She invoked Sec. 21(2)(a) and Sec. 23 of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (herein after referred to as 'TNRRRLT Act').