K RAJESWARA RAO Vs. P SUNITHA

JUDGEMENT

(1.) CIVIL revision Petition against the judgment dated 20.8.2008 made in RCA NO.675 of 2007 on the file of VII Court of Small Causes, Chennai against M.P.No.170 of 2007 in RCOP No.1004 of 2006 on the file of XIV Court of Small Causes, Chennai.)This civil revision petition is directed against the judgment dated 20.8.2008 in RCA No,675 of 2007 on the file of VII Court of Small Causes, Chennai confirming the order dated 4.7.2007 in M.P.No.170 of 2007 in RCOP No.1004 of 2006 on the file of XIV Court of Small Causes, Chennai.

(2.) THE petitioner is a tenant in respect of a non-residential building situated at Door No.13 First Cross Street, United India Colony, Kodambakkam, Chennai-24. THE said property was in the ownership of one T.S.M.Haja Mohideen and it was taken assignment by the landlord Mrs.Sunitha as per sale deed dated 12.12.2005. THE petitioner was informed of the change of ownership and he attorned the said tenancy and he has been paying rent to the landlady.Initiation of Proceedings:

(3.) BEFORE the commencement of trial, the respondent marked the power of attorney as Ex.P. 3. When the matter was posted for trial, the petitioner filed an application in M.P.No.170 of 2007 to reject the Rent Control Original Petition on the ground that the power agent was not entitled to institute the proceedings.Contents of Petition:-