G SELVAM CHENNAI Vs. B RAJALAKSHMI CHENNAI

JUDGEMENT

(1.) AGGRIEVED by allowing of Petition ordering Amendment of Schedule of Property i. e. amending "first Floor" as "ground Floor", tenant has preferred this Revision.

(2.) IT is a very unfortunate case where two RCOPs were filed and inadvertent mistake crept in numbers of the RCOPs and the corresponding Schedule of petitioned property and the Tenant is trying to take advantage of that mistake. The point falling for consideration is whether Rent controller has no powers to allow Amendment after passing order of eviction.

(3.) LEARNED counsel for Landlady has submitted that the tenant was quite aware that he is fighting out only for Ground Floor and very well knew that RCOP. 1082/98 related only to Ground Floor. Placing reliance upon the decisions in A. I. R. 1951 MADRAS 766 and 1998 (I) L. W. 512, learned counsel urged that Court has inherent power to order Amendment and the concurrent findings of Courts below cannot be interfered with.