SENATHI NA. VENKITASALAPATHI AYYER AND SONS PRIVATE TRUST REP. THROUGH S.L. SIVAJI, RECENT MANAGER TRUSTEE Vs. INDHUMATHI AND ANOTHER

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise out of Judgment and order dated 05.03.2015 in R.A. No.154 of 2014 and dated 14.08.2014 in CRP No.1152 of 2014 passed by the High Court of Madras at Madurai Bench.

(3.) The decree for eviction in favour of the appellant became final. During execution, a plea was raised by the respondents that the tenant was protected under the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960. This plea has been upheld by the impugned order. The High Court held that the appellant was a private trust as per its title and therefore exemption from Rent Act in favour of public trusts was not applicable. Consequently, the decree passed by the trial court has been held to be inexecutable.