CHIRSTADOSS PRABHAKAR Vs. KALAICHELVI

JUDGEMENT

(1.) The Civil Revision Petition is filed under Article 227 of the Constitution of India for expeditious disposal of the case instituted in R.L.T.O.P.No.27 of 2022, which is pending on the file of the District Munsif Court / Rent Court at Ambattur.

(2.) The revision petitioner is the landlord filed R.L.T.O.P.No.27 of 2022 for eviction of the respondent / tenant on the ground of default in payment of rent. The grievances of the revision petitioner is that the Rent Court is granting adjournments frequently and even for filing counter, the case was adjourned for a long time.

(3.) It is contended that the revision petitioner is an aged person and long pendency would cause prejudice to his interest. That apart, the respondent / tenant is committing several irregularities by occupying the rented premises and thus, there is urgency for the early disposal of the case.