A. VENKATESH Vs. A. AHMED ALI

JUDGEMENT

(1.) Any action has to reach a finality. The way in which the proceedings were initiated and are being prolonged at the instance of one party forever is a classical example how the process of law can be abused or misused.

(2.) The present case has a long checked history right from 1993. Even after two decades, it has not seen the light of the day. It has created many proceedings, seen many forums and many Judges. A person who entered into the premises as a tenant remains in the possession of the property without paying the rent.

(3.) The petitioner who appears in person was inducted as a tenant in respect of the house and ground bearing New No.9, Old No.7, 'A' Block, MMDA Colony, Arumbakkam, Chennai 600 106 by one Mr.J.Mariadoss who was the owner of the property at that time for a monthly rent of Rs.500/-. Thereafter, the petitioner filed RCOP No.2595 of 1993 under Section 8 (5) of the Tamil Nadu Buildings (Lease & Rent Control) Act for depositing of Rs.500/- as monthly rent into the court. The said petition was allowed on 18.08.1993. Based on the said order, the petitioner is said to have deposited the amount upoto 30.09.1999, i.e. till he allegedly entered into a sale agreement with one Dr.Ahmed Ali and thereafter for three months.