N.Baskar vs A.Pannerselvam
2026 Latest Caselaw 458 Mad

Madras High Court

N.Baskar vs A.Pannerselvam on 18 February, 2026

                                                                                       CRP No. 794 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 18-02-2026

                                                         CORAM

                                    THE HON'BLE MR.JUSTICE S. SOUNTHAR

                                             CRP No. 794 of 2026 and

                                               CMP No.4108 of 2026

                1. N.Baskar, S/O. Nagalingam,
                   No.13, Vivekanandapuram,
                   Opp. Palaniyandi Hospital,
                   Ammapettai, Salem – 3.

                2. N.Kirubakar, S/o.Nagalingam,
                   No.102, C Block,
                   Sri Krishna Brindavan Apartment,
                   Moogambigai Nagar, Nerkundram,
                   Ambattur, Tiruvallur Dist 107

                3. N.Malathi, D/o.Nagalingam,
                   W/o.Rajkumar, No.23, 2nd Floor,
                   Salim Icon Enclave,
                   Venkatesa Nagar 1st St,
                   Virugambakkam, Chennai 92.

                                                                                        ..Petitioner(s)
                                                              Vs

                A.Pannerselvam
                S/O. late Nagalingam Arumugamudaliar,
                1st Floor. D.No. 15/81, Thangasengodan Street,
                Ammapettai, Salem - 5.
                                                                                       ..Respondent(s)




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                                                                                             CRP No. 794 of 2026


                Prayer: Civil Revision Petition filed under Article 227 of Constitution of India

                seeking to set aside the fair and decreetal order dated 19.11.2025 made in

                IA.No.5/2025 in RLTOP.No. 8/2024 on the file of the II Additional District

                Munsif/ Rent Court, Salem.

                              For Petitioner(s):               Mr.R.Prabakar

                                                               ORDER

This Civil Revision Petition has been filed challenging the order passed

by the rent court, dismissing the application filed by the petitioners, seeking

their impleadment in RLTOP No.8 of 2024, filed by the respondent seeking

eviction of tenant.

2. The respondent herein/landlord filed the above said OP seeking

eviction of one G.Gnanavel under various grounds enumerated under Section 21

of Tamil Nadu Regulation of the Rights and Responsibilities of Landlord and

Tenants Act. According to the respondent, there was a lease arrangement

between him and the said G.Gnanavel on 02.05.2023 and he committed default

in payment of rents for 5 months together. It is further stated by the respondent

that the said G.Gnanavel had erected permanent structures in the premises and

thereby caused damage to the premises. Therefore, the respondent filed the

eviction petition against the said tenant G.Gnanavel.

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3. The petitioners herein claiming themselves as real owners of the

property, filed the instant application seeking their impleadment in the main OP.

The said impleading petition was dismissed by the rent court and aggrieved by

the same, the petitioners have come before this court.

4. The learned counsel for the petitioners would submit that the

petitioners are the real owners of the property and the respondent falsely

claiming himself as a owner of the property, filed the said main OP and hence,

the same is not maintainable. The eviction petition has been filed by the

respondent, based on the jural relationship between the landlord and tenant.

The procedure before the rent court is summary in nature and the rent court

can only consider the question whether the respondent is a landlord within the

meaning of Tamil Nadu Regulation of the Rights and Responsibilities of

Landlord and Tenants Act and as to whether there exists a jural relationship

between the respondent and G.Gnanavel as landlord and tenant.

5. The petitioners claim title over the property. However, the rent court

cannot decide the question with regard to the title. Whether the petitioners are

the real owners of the property or the respondent is the owner of the property is

alien issue in the application filed by the respondent, based on the tenancy

arrangement. Therefore, the rent court rightly dismissed the instant impleading

petition and I do not find any error to interfere with the same.

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6. Accordingly, this civil revision petition is dismissed. It is made clear

that the dismissal of this civil revision petition will not come in the way of the

petitioners pursuing any other remedy available under law. There shall be no

order as to costs. Consequently, connected miscellaneous petition is closed.

18-02-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

MST

To

The II Additional District Munsif /Rent Court, Salem.

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S.SOUNTHAR, J.

MST

18-02-2026

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