D PAULRAJ Vs. S K MOHANRAM

JUDGEMENT

(1.) THE tenant is the petitioner. THE Civil Revision Petition is filed against the order of the Appellate Authority dated 11. 10. 2002 made in unnumbered R. C. A. of 2002 in and by which, the Appellate Authority has directed the appellant (petitioner herein)/tenant to deposit the arrears of rent, failing which the appeal will be rejected.

(2.) HEARD both sides.