P LINGAPPAN Vs. SUBBULAKSHMI

JUDGEMENT

(1.) THIS revision is filed against the fair and decretal order passed by the learned Rent Control Appellate Authority in R.C.A.No.19 of 2003 dated 12.6.2006 in confirming the fair and decretal order passed by the learned Rent Controller in R.C.O.P.No.177 of 2002 dated 7.1.2003.

(2.) THE revision petitioner is the tenant and the respondent herein is the landlord before the learned Rent Controller.

(3.) THE learned Rent Controller had enquired the application in I.A.No.285 of 2002 in R.C.O.P.No.177 of 2002 and directed the tenant to deposit the said sum of Rs.29,400/- before the Court or to pay the same to the landlord in its order dated 12.12.2002. However, the said order was not complied with and therefore, the learned Rent Controller had passed an order allowing the application in I.A.No.285 of 2002 on 7.1.2003 to struck of the defence of the tenant and ordered to stop the proceedings and the tenant was directed to vacate and hand over vacant possession of the property. THE learned Rent Controller had passed an order of eviction, in consequent to the order passed in I.A.No.285 of 2002, in the main R.C.O.P.No.177 of 2002 dated 7.1.2003 by allowing the said petition and granting two months time for vacating the premises.