V.MANIMEGALAI Vs. SELVARAJ KANNAN

JUDGEMENT

(1.) This revision petition has been filed against the docket order passed by the Registrar of Small Causes Court, Chennai, by order dated 09.09.2019, whereby RLTOP.SR.No.55813 of 2919 was returned by stating the reason that, the petition was not maintainable, as there has been no registered rental agreement between the landlord and the tenant in respect of the property, which is the subject matter in the said Rent Control Proceedings, as against which, the present revision has been filed.

(2.) I have heard Mr.P.B.Balaji, learned counsel appearing for the revision petitioner, who has submitted that, admittedly there has been no registered rental agreement between the revision petitioner and the respondent, nevertheless that would not make an absolute bar for entertaining an application under Section 21(2) of the Act filed by the revision petitioner who is the landlord.

(3.) In this context, the learned counsel has brought to the notice of this Court about the provision of Section 4-A of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (hereinafter referred to 'the Act') which reads thus: