BHARATHI Vs. REDDY CHATHIRAM VELLORE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the appellant and the learned counsel appearing for the contesting respondent.

(2.) THIS second appeal has been preferred against the decision of the lower appellate court confirming the decision of the Trial Court in a suit for eviction. It is not disputed that the present appellant was tenant under the contesting respondent in a non-residential premises. After issuing notice under Sec.106 of T.P. Act eviction petition has been filed and it has been admitted.

(3.) THE appellant should also give an undertaking to pay the current rent to the contesting respondent with effect from January 2002. THE rent payable till the end of June should be paid on or before 31st of July 2002 and the rent for the month of July,2002 onwards should be paid on or before 15th of the current month viz., July rent by July 15th August rent by August 15th and so on and so forth till December, 2002.