S S P WASHING Vs. RADHA LAKSHMI

JUDGEMENT

(1.) THIS Civil Revision Petition is filed challenging the Order dated 20.9.2011 passed in I.A.No.222 of 2011 in A.S.No.46 of 2011 on the file of the Principal District Judge, Tiruvallur.

(2.) RESPONDENT/plaintiff filed the suit O.S.No.8 of 2009 before the Sub Court Poonamallee for recovery of vacant possession; arrears of rent at Rs.4,550/- for the month of June, 2008; damages at Rs.52,500/- for the wrongful use and occupation of the suit premies for the months from July to November, 2008 and future damages at Rs.10,500/- per month for the wrongful use and occupation of the suit premises from September, 2008 till date of delivery of the suit premises from the revision petitioner/defendant. The suit was decreed on 20.7.2010 as follows:-

(3.) HEARD Sri Subba Reddy, learned counsel appearing for the respondent/plaintiff/landlord who states that the rent as determined by the trial Court is for a period of 41 months. Therefore, the landlord is suffering a lot. He also states that if this Court considers the plea of the revision petitioner, the first appellate Court may be directed to dispose of the appeal at an early date.