PAKKIRISAMY PADAYACHI Vs. JAMEELA JABBAR

JUDGEMENT

(1.) HEARD both parties.

(2.) THE above revision is directed against the judgment and decree dated 30. 9. 1997 in R. C. A. No. 13 of 1997 before the learned Rent control Appellate Authority and Principal Subordinate Judge. Nagapattina m reversing the judgment and decree dated 16. 4. 1997 made in R. C. O. P. No. 35 of 1995 before the Rent Controller cum District Munsif , Nagapattinam.

(3.) PER contra, revision petitioner-tenant contended that under agreement dated 1. 2. 1995, only a vacant site was leased out but not a building. Under clause 10 of the said agreement, it was agreed that the revision petitioner-tenant shall not claim any benefit under City tenants Protection Act and it is contended that no building was leased out to the petitioner under the said agreement dated 1. 2. 1995.