AMEENA BEEVI Vs. M PERUMAL

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 06.07.2010 passed in M.P.No.343 of 2009 in R.C.A.No.211 of 2009 on the file of the VIII Small Causes Court at Chennai, in R.C.O.P.No.1972 of 2008 on the file of the XII Small Causes Court at Chennai.

(2.) HEARD both sides.

(3.) I have given anxious thoughts to the arguments advanced on either side. Admittedly, the monthly rent was found to be Rs.1,000/- per month, by the learned Rent Controller. The appeal has been preferred by the petitioner, against the order of eviction passed by the learned Rent Controller, dated 08.04.2009. During the pendency of the said appeal, the respondents filed an application in C.M.P.No.343 of 2009, under Section 11(4) of the said Act., and in the said enquiry, the Rent Control Appellate Authority has come to a conclusion that the arrears payable by the petitioner to the respondents was at Rs.2,500/- per month and accordingly, it was directed to pay the admitted arrears. Now, the challenge is made against the said finding of the Appellate Authority. The petitioner had deposited a sum of Rs.1,09,700/-, as per the direction of the lower Court on 20.07.2010, without prejudice to his case in order to avoid any complication of passing consequential orders of eviction.