G V INDUMATHI Vs. R SASIKUMARI

JUDGEMENT

(1.) THE tenant in R.C.O.P.No.788 of 2006 is the revision petitioner. R.C.O.P.No.788 of 2006 has been filed by the respondent/landlord against the petitioner herein/tenant and another under Sections 10(2)(i),10(2)(vi) and 10(3)(c) of Tamil Nadu Buildings(Lease and Rent Control) Act 1960 for eviction. Counter statement has been filed by both the respondents in the RCOP and the said rent control original petition is being contested. Pending R.C.O.P. the revision petitioner filed M.P.No.13 of 2008 under Rule 28(2) of Tamil Nadu Buildings(Lease and Rent Control) Rules 1974 to issue subpoena to the Assistant Revenue Officer, Corporation Division No.119, directing to produce the corporation extract of the property tax for the premises No.45/54 Thirumalai Road, T.Nagar, Chennai-17. THE said petition was resisted by the respondent/landlord by filing a counter. THE Rent Controller by order dated 6.2.2008 dismissed the petition. As against that order an appeal in R.C.A.No.144 of 2008 was preferred by the petitioner/tenant before the Rent Control Appellate Authority. THE learned Rent Control Appellate Authority dismissed the appeal confirming the order passed by the rent controller. Aggrieved by the said order, the above revision petition has been filed by the petitioner/tenant.

(2.) I have heard the learned counsel appearing for the petitioner and I have also gone through the documents filed in support of his submissions.

(3.) IN the result, this civil revision petition is dismissed. No costs. Consequently connected M.P.No.1 of 2008 is also dismissed.