T ALAMELU AMMAL Vs. MANGALAKSHMI

JUDGEMENT

(1.) AN important question to be considered in this revision is, whether Section 5 of the Limitation Act is applicable when there is a delay in filing petition by the tenant under Section 9 (1) (a) (i) of the madras City Tenants Protection Act, 1922, (in short "the Act") after a period of one month as prescribed therein.

(2.) AGGRIEVED by the order of the learned Additional district Munsif dated 15. 2. 1999 made in I. A. No. 1168 of 1997 in O. S. No. 722 of 1996, allowing the application filed under Section 9 (1) (a) (i) of the Act, the plaintiff therein has filed the present revision.

(3.) HEARD the learned counsel appearing for the petitioner as well as for the respondent.