M.A.ANAND Vs. P.T.RAMKRISHNAN

JUDGEMENT

(1.) Heard learned counsel appearing on either side.

(2.) This Civil Revision Petition has been filed against the order passed in I.A.No.207 of 2019 in an unnumbered R.C.A., dated 10.12.2019, filed before the learned Principal Sub Judge, Madurai.

(3.) The petitioner herein is the tenant and the respondent herein is the landlord. The respondent herein has filed a petition for fixation of fair rent in R.C.O.P.No.79 of 2014 and obtained an exparte decree. Since the petitioner herein has not deposited the rent, the respondent herein has filed a petition in R.C.O.P.No.89 of 2016 for eviction. The petition was allowed by the Additional Rent Controller Court, Madurai. Thereafter, the petitioner herein has filed a Rent Control Appeal, which was unnumbered. The petitioner filed I.A.No.207 of 2019 to condone the delay of 170 days in preferring the Rent Control Appeal.