MR. PRABHAKARAN Vs. DR. MUTHULAKSHMI

JUDGEMENT

(1.) This Civil Revision Petition is filed to set aside the fair and decretal order passed in RCA SR No.2781 of 2017 dated 10.02.2017 filed against the order made in M.P. No. 535 of 2016 in RCOP No.1129 of 2013 on the file of the learned VII Small Causes Court at Chennai.

(2.) The petitioner/tenant is the respondent in RCOP No.1129 of 2013. The respondent/landlord filed said RCOP under Sec. 23 (1) (b) of the Tamil Nadu Buildings (Lease and Rent Control) Act for owner's occupation.

(3.) According to the respondent, the entire property in F-192, 1stst Street, Anna Nagar, Chennai - 600 102 belonged to her husband K.S. Venkatachalam. He settled a portion of the property on his daughter's name in the year 2009 He settled another portion of the property being the petition mentioned property in favour of the respondent who is his wife. The petitioner was a tenant under the respondent's husband in respect of the petition premises on a monthly rent of Rs.3,000.00 and paid a sum of Rs.25,000.00 as security deposit. After settlement in favour of the respondent by her husband, the petitioner attorned the tenancy in her favour by letter dated 30.0201 The petitioner was remitting the then monthly rent of Rs.10,700.00 to the respondent.