S SIVALINGAM Vs. A SURYANARAYAN

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order passed in I.A.No.875 of 2013 in O.S.No.368 of 2009 by the Additional District Munsif at Poonamallee dated 07.01.2014.

(2.) The petitioner is the defendant and the respondents are the plaintiffs in O.S.No.368 of 2009 on the file of Additional District Munsif, Poonamallee. The respondents filed suit for declaration directing the petitioner to vacate and handover vacant possession of the suit property to the respondents and directing the petitioner to pay a sum of Rs.300/- to the respondents being the arrears of rent for three years period immediately preceding the filing of the suit.

(3.) According to the respondents, the petitioner is a tenant in the suit property and the rent was fixed at Rs.100/- per year. The tenancy commenced from 25.02.1980 and the petitioner did not pay rent from 30.10.2001 onwards. Hence, the respondents sent a notice to the petitioner on 31.05.2009 but the petitioner sent a reply notice dated 26.06.2009 denying the landlord - tenant relationship. Further, as the petitioner denied the landlord - tenant relationship, he is not entitled to benefits under Section 9 of the Tamil Nadu City Tenants Protection Act.