2014 AIR CC 944 (MAD)

Madras High Court

Hon'ble Judge(s): S. Tamilvanan , J

( A ) Tamil Nadu Buildings (Lease and Rent Control) Act (18 of 1960) S. 10 (2)(3) — Eviction proceedings — Bar of res judicata — Earlier proceedings filed by landlord on ground of wilful default — Subsequent proceedings for subsequent period — Bar of res judicata not applicable — Even in case of fixation of fair rent, dismissal of the earlier RCOP would not be a bar for seeking similar relief subsequently. Civil P. C. (5 of 1908), S. 11. (Paras15)

( B ) Constitution of India Art. 227 — Revision — New plea — Plea of res judicata — Raised for first time before revisional Court — Not tenable. (Paras15)