T. PERIANNAN Vs. R. GANESHBABU

JUDGEMENT

(1.) This Civil Revision Petition is directed against the impugned Fair and Decreetal Order, dtd. 24/1/2023, passed by the learned District Munsif, Karaikudi, in I.A. No.7 of 2023 in I.A. No.2 of 2022 in R.C.O.P. No.13 of 2022. Relevant portion of the impugned Order reads as under:

(2.) The Petitioner a Landlord had filed R.C.O.P. No.13 of 2022 [formerly R.C.O.P. No.2 of 2018] before the District Munsif Court, Karaikudi, against the Respondent for wilful default of the rent and for delivery of possession of the leased property as the Respondent failed to pay the rent after 2011.

(3.) The Respondent was set ex parte on 28/4/2018. Since the Respondent failed to pay the rent, the Rent Controller, therefore, directed the Respondent to vacate the Suit property and hand over vacant possession to the Petitioner directly within a period of 2 months from the date of the ex parte order on 28/4/2018. The said ex parte Order, dtd. 28/4/2018 was later recalled.