M EASWARAN Vs. D HARIHARAN

JUDGEMENT

(1.) This petition has been filed by the appellant to call for the records from the learned Principal Subordinate Judge, Madurai in I.A.No.23 of 2011 in R.C.A.No.5 of 2011.

(2.) The Brief facts of the case are as follows:-

(3.) Thereafter, the tenant has filed RCOP No.115 of 2008 against the landlord for depositing the monthly rent into the Court. The landlord agreed to receive the rent directly from the tenant. Therefore, the said application for depositing rent was closed. Subsequently, the tenant had not pressed his petition in RCOP No.94 of 2008. Hence, the petition was dismissed as not pressed. The landlord has filed an interlocutory application in I.A.No.56 of 2010 in RCOP No.60 of 2008 to pay the rental arrears from May 2007 to January 2010 for a period of 33 months amounting to Rs.49,500/-, and further prayed that, if the tenant does not pay the arrears of rent within stipulated time, the proceedings in the main case in RCOP No.60 of 2008 shall be stopped. The tenant filed a counter statement and opposed the said 11(4) application. Finally the application was allowed. Consequently, the respondent/tenant was directed to deposit a sum of Rs.49,500/- in Court, towards arrears of rent for the period of 33 months from May 2007 to January 2010, on or before 10.02.2011.