N KUBERAN Vs. INDIAN BANK TINDIVANAM BRANCH

JUDGEMENT

(1.) THE Civil Revision Petition filed against the order and Decree dated 13.10.2003 made in I.A.No.55 of 2001 in R.C.O.P.No.3 of 2000 on the file of the Court of the District Munsif, Tindivanam.

(2.) THE landlord who filed R.C.O.P No.3 of 2000 under Section 4 of Tamil Nadu Buildings (Lease and Rent Control) Act is the revision petitioner herein.

(3.) LEARNED counsel for the respondent further submitted that during the pendency of I.A.No.55 of 2001 and R.C.O.P.No.3 of 2000, the landlord sold the property under two sale deeds dated 05.06.2002 and 12.07 .2002 and therefore, the landlord ceased to be a landlord and therefore, the R.C.O.P. itself is not maintainable. To establish the subsequent sale by the landlord the respondent herein filed C.M.P.No.8448 of 2006 before this Court to admit the xerox copy of the sale deed dated 05.02.2002 and 12.07.2002 as additional evidence in this C.R.P. He relied on the judgment of this Court reported in 1999 T.L.N.J 299 (NEELAVATHY Vs S.INDIRANI AND ANOTHER) to contend that as the landlord ceased to be the owner of the property in question, he is not entitled to maintain R.C.O.P as well as C.R.P.