- (1.) Challenge is made in this memorandum of civil revision, which is filed under Article 227 of the Constitution of India, to the fair and decretal order, dated 2.9.2013 and made in an interlocutory application in I.A. No. 67 of 2013 in the rent control original petition in R.C.O.P. No. 110 of 2011 on the file of the learned Rent Controller (Principal District Munsif), Madurai Town. The revision petitioner herein is the tenant, whereas the respondent is the landlord.
(2.) The prime question involved in this revision petition is:- 2a. Whether the provisions of Section 5 of Limitation Act 1963 could be made applicable to the Rent Control proceedings under the Tamil Nadu Buildings (Lease and Rent Control) Act 1960 (Tamilnadu Act 18 of 1960). BACKGROUND FACTS IN BRIEF:-
(3.) The respondent/landlady had filed a petition in R.C.O.P. No. 110 of 2011 on the file of the learned Rent Controller, Madurai Town (Principal District Munsif) as against the revision petitioner under Section 10(2)(1) and 10(3)(a)(ii) and (iii) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter it may be referred to as the 'Act' wherever the context so require).;