Citation : 2023 Latest Caselaw 2333 Mad
Judgement Date : 13 March, 2023
CRP.No.285 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.03.2023
CORAM
THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI
C.R.P.No.285 of 2023
and
CMP.No.2368 of 2023
1. The Team Trust
Rep.by its Managing Trustee
Mr.R.Mohan Kumar
No.336/6, 11th Main Road,
Anna Nagar, Chennai-600 040.
2. R.Mohan Kumar
Managing Trustee
Teams Trust,
No.336/6, 11th Main Road,
Anna Nagar, Chennai-600 040. ... Petitioners
Versus
M.Sanjay Kumar Sablok ... Respondent
PRAYER : Civil Revision Petition filed under Article 227 of Constitution
of India, prayed to set aside the order dated 27.01.2023 passed in
EP.No.960 of 2022 in RLTOP.No.3 of 2022 on the file of the learned XII
Judge, Court of Small Causes, Chennai as null and void and without
jurisdiction.
1/9
https://www.mhc.tn.gov.in/judis
CRP.No.285 of 2023
For Petitioners : Mr.Perumbulavil Radhakrishnan
for Mr.V.Srinivasan
For Respondent : Mr.Bijesh Thomas
ORDER
This petition has been filed to set aside the order passed by the
learned XII Judge, Court of Small Causes, Chennai in E.P.No.960 of 2022
in RLTOP.No.3 of 2022 dated 27.01.2023.
2. The Learned Counsel for the revision petitioners would submit that
the first Petitioner is the Trust, the Landlord had filed RLTOP.No.3 of 2022.
The Petitioners herein, who are the Respondents/Tenant in RLTOP No.3 of
2022, had filed a counter. After due enquiry, the Rent Controller (XII Judge,
Small Causes Court, Chennai) had passed an order to evict the first
petitioner/tenant from the premises. Subsequently, the petitioners had filed
an appeal in RLTA.No.157 of 2022 and also a Writ Petition in W.P.No.1005
of 2023. In the Writ Petition, no stay was granted. Petitioners had also filed
a Memo stating that the Writ Petition had been filed. In the meanwhile, the
Landlord had filed E.P.No.960 of 2022 in RLTOP.No.3 of 2022. Petitioners
herein as Respondent in E.P., had filed memo reporting pendency of
W.P.No.1005 of 2023.
https://www.mhc.tn.gov.in/judis CRP.No.285 of 2023
3. The Learned Counsel for the Petitioners invited the attention of this
Court to the provisions of the Tamil Nadu Regulation of Rights and
Responsibilities of Landlords and Tenants Act, 2017, particularly to Section
4, Section 38 and Section 4A. As per Section 4A the lease agreement
between the Trustee and the Landlord had not been registered with the
Authority concerned. Therefore, the Rent Controller had not followed the
procedure as per the Act and had allowed the petition. Therefore, the
finding of the Rent Controller is illegal, perverse and the same is liable to be
set aside, In the EP petition, the Petitioners have filed a memo stating that
the Writ Petition is pending.
4. The Learned XII Judge, Court of Small Causes, Chennai, had
passed the following orders at page No.139 which reads thus:
“4...Mere filing appeal or writ petition are not
automatically stay the execution proceedings or cause
impediment to the execution proceedings. If at all the
respondents/judgment debtors thinks there is chance of getting
success in the appeal they may obtain stay order from the
appellate forum. Admittedly, the present case no stay was granted
by the Hon'ble XIX Additional City Civil Court, Chennai, in
https://www.mhc.tn.gov.in/judis CRP.No.285 of 2023
RLTA.No.157 of 2022 to execute the decree. As per the Section 39
of the TNRRRLT Act, 2017, this Court shall dispose the execution
application with in 30 days from the date of service of notice on
opposite party. Since, there is no impediment to execute the
decree passed in RLTOP.No.3 of 2022 and being an executing
Court cannot go beyond the decree. Hence, this Court is of view
that in the absence of any impediment to execute the decree, this
petition deserves to be allowed.”
5. Therefore, the Petitioners have approached this Court under Article
227 of the Constitution of India, seeking to set aside the order passed in
E.P.No.960 of 2022 dated 27.01.2023.
6. The learned counsel for the respondent would submit that from the
date of inspection of tenant ie., 02.04.2018 has not the paid admitted rent of
Rs.61,000/- and the period of lease was expired on 28.02.2019. At the time
of Inspection, the rent was Rs.51,000/- and thereafter, the same was
increased into Rs.61,000/- Ex.P4 the suit in OS.No.4821 of 2020 filed by
the Revision Petitioner /tenant on the file of the XIII Assistant City Civil
https://www.mhc.tn.gov.in/judis CRP.No.285 of 2023
Court, Chennai in which he admits that the rental amount was modified and
the same was enhanced to Rs.61,000/- . Now, the new Act came into force
on 23.02.2019. On 28.02.2019, the lease period was expired, after the Act
came into force. To substantiate his contentions, it is relevant to rely upon
the order of the Hon'ble High Court passed in CRP (NPD) Nos.3056, 3061,
3062, 3063, 3067 and 3094 of 2021 dated 04.02.2022 in the cases of
S.Muruganandam Vs. J.Joseph, Peter Daniel Vs. 1. Siva Aravindan 2,
Mrs.V.Shanthi, Dr.Rajeshkumar Vs. Venkatesh Sangsani, 1.Neha
S.Shukla, 2. Neeta M.Shukla Vs. V.Chandra Sekar, Peter Daniel Vs.1.
Siva Aravindan 2. G.Elangovan and S.Syed Ibrahim Vs. Subash
Chakkrawarthy in Paragraph Nos.13 and 16 respectively are extracted
here under :-
“ 13.From the instances that had arisen in these six revisions, the different types of cases that may arise before the Rent Court can be broadly classified as follows:
i. Written tenancy created prior to and expired prior to the commencement of the Act (Tenant holding over under an oral tenancy);
ii. Oral tenancies created prior to the New Act and no written agreement entered into;
iii. Written tenancies created prior to the New Act and the period expired after the commencement of the Act;
(iv) Written tenancies entered after the commencement of the
https://www.mhc.tn.gov.in/judis CRP.No.285 of 2023
New Act not registered but subsisting;
(v) Written tenancies created after the commencement of the New Act and had presently expired (either registered or unregistered)
(vi) Oral tenancies created after the New Act”.
“16. I have enumerated the six possible contingencies that would arise in respect of either execution of a written agreement or registration thereof under the provisions of the New Act. As far as the first three contingencies are concerned, it can straight away be concluded without much difficulty that all of them will be covered by Section 4(2) and its proviso. Thus the landlord would have the right to invoke Section 21(2)(a) of the New Act, in respect of contingencies 1 & 2 and all other clauses of Section 21(2) in the respect of the third contingency to seek eviction of such tenants where the agreement expired after the commencement of the New Act. This is for the reason that the predecessor enactment recognized oral tenancies and the general law namely the Transfer of Property Act also recognized oral tenancies;
Section 107 of the Transfer of Property Act, which deals with creation of a tenancy as follows:
107: Leases how made:- A lease of immovable property from year to year, or for any term exceeding one year, or reserving a yearly rent, can be made only by a registered instrument.
All other leases of immovable property may be made either by a registered instrument or by oral agreement accompanied by delivery of possession Where a lease of immovable property is made by a registered instrument, such instrument or, where there are more instruments than one, each such instrument shall be executed by both the lessor and the lessee
https://www.mhc.tn.gov.in/judis CRP.No.285 of 2023
Provided that the State Government may from time to time, by notification in the Official Gazette, direct that leases of immovable property, other than leases from year to year, or for any term exceeding one year, or reserving a yearly rent, or any class of such leases, may be made by unregistered instrument or by oral agreement without delivery of possession”
Therefore, the arguments advanced by the Revision Petitioner that the
application filed under Section 21(2)(b) TNRRRLT Act is not maintainable.
The authority relied by the respondent is squarely applicable to the facts of
the case. The respondent herein preferred an application before the Rent
Controller in RLTOP.No.3 of 2022. After elaborate discussion made by the
Rent Controller, they answered all the provisions and rightly allowed the
application which needs no interference by this Court. Therefore, the
defence taken by the Revision Petitioner is not maintainable. However,
against this petition, the Revision Petitioner has preferred a appeal as on
date no stay infact apart from the above huge arrears on the side of the
revision petitioner which comes around Rs.17,00,000/- as per the
submission made by the respondent/landlord and this petition is liable to be
dismissed.
https://www.mhc.tn.gov.in/judis CRP.No.285 of 2023
7. Accordingly, this Civil Revision Petition is dismissed. The
impugned order passed by the learned XII Judge, Court of Small Causes,
Chennai in EP.No.960 of 2022 in RLTOP.No.3 of 2022 dated 27.01.2023 is
hereby confirmed. Consequently, the connected civil miscellaneous petition
is closed.
13.03.2023
Vv
To
1. The XII Judge, Court of Small Causes, Chennai
https://www.mhc.tn.gov.in/judis CRP.No.285 of 2023
T.V.THAMILSELVI, J.
Vv
C.R.P.No.285 of 2023 and CMP.No.2368 of 2023
13.03.2023
https://www.mhc.tn.gov.in/judis CRP.No.285 of 2023
https://www.mhc.tn.gov.in/judis
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