V.K. KUMARESAN Vs. P. JAYASEELAN AND ORS.

JUDGEMENT

(1.) The present petition has been filed to transfer the case in R.C.A.No.11 of 2018 pending on the file of the Principal Sub-Ordinate Court, Vellore to the Subordinate Court, Ranipet.

(2.) The building of the respondent / landlord, a Doctor was rented to the petitioner / tenant (hereafter referred to as the landlord and tenant), who is an Advocate by profession on a monthly rent of Rs.1800/- and the schedule property is measured to an extent of 1113 sq.ft. Since the tenant was irregular in payment of rent and the tenant has been using the property like a dumbing yard, the landlord requested the tenant to vacate the premises and pursuant to his refusal, the landlord was forced to file RCOP No.24 of 2010 in addition to filing an interim application in I.A.No.23 of 2015 for recovery of arrears;

(3.) In the previous hearing dated 12.02.2020, though this was inclined to fix the next date of hearing as 18.02.2020, on the request of Mr.R.Sankarasubbu, learned counsel for the petitioner / tenant, the date was altered and specifically posted today for orders. Surprisingly, learned counsel has not chosen to represent the case today, despite several adjournments being granted at his request on earlier occasions. Therefore, this Court has decided to pass orders on merits.