SARASWATHI KAILASAM Vs. MADRAS RACE CLUB

JUDGEMENT

(1.) The respondents/respondents/landlords are the civil revision petitioners before this Court, challenging the common order passed in M.P.Nos.294 and 295 of 2007 in RCA. No.80 of 1994, dated 29.01.2011, on the file of the VIIIth Judge, Small Causes Court, Chennai.

(2.) It is the case of the respondent/petitioner/tenant (herein after called tenant) Madras Race Club that they are the tenant under these petitioners/landlords (herein after called landlords).

(3.) Originally the tenant Madras Race Club was managed by the club. In the year 1986, the Government of Tamil Nadu by virtue of a legislation by Act No.26 of 1986 viz. the Madras Race Club (Acquisition and Transfer undertaken) Act 1985 took over the Management of Club on 19.04.1986 onwards. By virtue of the Act all the properties including lease hold right of the petitioner club vested with the Government. The Government of Tamil Nadu has appointed a custodian to administer the Madras Race Club.