V RADHAKRISHNAN Vs. V KRISHNAMURTHY

JUDGEMENT

(1.) TENANT in R.C.O.P. 72 of 1997 on the file of Principal District Munsif, Vellore is the revision petitioner.

(2.) LANDLORD filed eviction petition and pending proceedings, he also moved an application under Section 11(4) of the Act directing tenant to deposit the rent.

(3.) SIMILARLY in (1999) 2 L.W. 102 (K.P. Janaki Animal and 8 others v. K. Badrinarayanaiah), it is held thus,