Madras High Court
T.Dhanasekar vs M/S.Young Men Christian Association on 8 December, 2025
CRP No. 6239 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08-12-2025
CORAM
THE HONOURABLE MR.JUSTICE S. SOUNTHAR
CRP No. 6239 of 2025 and
CMP.No.30822 of 2025
T.Dhanasekar
S/o. Late G.Thirumalai, Proprietor,
Thirumalai Book House, YMCA
Building, Ground Floor, No.223,
N.S.C.Bose Road, Chennai -600001.
Also, at No.14, Race Course Road, 1st
Floor, Guindy, Chennai - 600032.
Petitioner(s)
Vs
M/s.Young Men Christian Association
Rep. by its General Secretary
P.Asir Pandian, YMCA Building,
No.223, N.S.C.Bose Road,
Chennai - 600001.
Respondent(s)
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/12/2025 04:44:36 pm )
CRP No. 6239 of 2025
PRAYER :Civil Revision Petition filed Article 227 of Constitution of India,
praying to set aside the order dated 13.11.2025 passed in MP No.5 of 2025 in
RLTOP No.143 of 2025 on the file of the X Court of Small Causes, Chennai.
For Petitioner(s): Mr.G.Murugendran
For Respondent(s): Mr.V.R.Thangavelu
Vakalat not filed
ORDER
The Civil Revision Petition is filed challenging the order passed by the Rent Court/X Court of Small Causes, Chennai dismissing the application filed by the petitioner/tenant seeking permission to cross-examine the respondent.
2. The respondent herein filed a petition for repossession under section 21 (2)(a) of Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017. The main OP was resisted by the petitioner on the ground that there was written agreement between the parties dated 21-07-1983. The enquiry in the main OP is commenced and the respondent was examined by his affidavit. At this juncture, the petitioner herein filed application seeking https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/12/2025 04:44:36 pm ) CRP No. 6239 of 2025 permission for cross-examination of the respondent and the same was dismissed by the rent court. Aggrieved by the same, the petitioner has come before this court.
3. The learned counsel for the petitioner submitted that even in the counter filed in the main OP, it was stated by the petitioner that there was a written agreement between the petitioner's father and the respondent in the year 1983 and therefore, the provisions of Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 is not applicable. In such circumstances, the petitioner shall be given an opportunity to cross-examine the respondent.
4. The respondent filed a petition for repossession under Section 21 (2)(a) of Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017. The only question to be decided is whether there is any written agreement between the parties as per the provisions of Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/12/2025 04:44:36 pm ) CRP No. 6239 of 2025 Act. If there is a written agreement under the provisions of the said Act, either party can produce the same before the court and for that purpose, no cross- examination is necessary. Hence, I do not find any error in the impugned order passed by the trial court.
5. The learned counsel for the petitioner submitted that in view of written agreement entered in the year 1983, the provisions of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 Act cannot be invoked.
6. The above said submission made by the learned counsel for the petitioner is a legal submission and the same can be urged at the time of arguments before the Rent Court. It is stated that the petitioner is already examined summarily before the Rent Court. Therefore, if the petitioner wants he can examine himself summarily as per the provisions of 36(2) of Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 Act and then advance his arguments.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/12/2025 04:44:36 pm ) CRP No. 6239 of 2025
7. With this clarification, the Civil Revision Petition stands dismissed. Consequently, the connected miscellaneous petition is closed. No costs.
08-12-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No nr To The X Court of Small Causes, Chennai.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/12/2025 04:44:36 pm ) CRP No. 6239 of 2025 S.SOUNTHAR J.
nr CRP No. 6239 of 2025 and CMP.No.30822 of 2025 08-12-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/12/2025 04:44:36 pm )