R.NALINI Vs. R.NIRMALA

JUDGEMENT

(1.) The Civil Revision Petition has been filed, questioning the validity of the order dtd. 7/7/2022 passed by the Revenue Divisional Officer, Suramangalam, Salem District.

(2.) The respondent filed a Petition No.137 of 2022 for payment of arrears of rent and for handing over the property back to the respondent. The petitioner states that the respondent is the absolute owner of the property situated at Door No.4/43, Bharathi Street, Sornapuri, Salem-4. The petitioner and the respondent entered into an agreement on 22/3/2017. Based on the Leave and License agreement agreed to rent out the portion of the property to the extent of 3319 Sq.ft. in the commercial complex to the petitioner for carrying on textiles and jewellery business under the name and style of "Dhasha Silks and Jewellery" for the period of 4 years from 23/8/2017 to 31/8/2021 for a monthly rent of Rs.1,15,000.00 (One Lakh Fifteen Thousand Rupees Only).

(3.) The petitioner states that the monthly rent is being paid regularly to the respondent. However, the respondent issued a legal notice on 20/12/2018 to the petitioner to vacate the premises. The petitioner sent a reply notice on 7/1/2019 and thereafter, the respondent instituted a suit in O.S.No.410 of 2019 on the file of the I Additional District Judge Court, Salem for the injunction and recovery of possession.