C NATARAJAN Vs. R RAMESH

JUDGEMENT

(1.) This civil revision petition has been filed challenging the order dated 29.02.2012 passed in I.A.No.11 of 2012 in R.C.O.P.No.3 of 2009 on the file of the Principal District Munsif, Erode (Rent Control Authority) allowing the respondent as landlord to prosecute the Rent Control Original Petition.

(2.) Heard both sides and perused the typed set of papers.

(3.) The learned counsel for the petitioner would submit that one Sarojini filed a Rent Control Original petition in R.C.O.P.No.3 of 2009 for eviction. The revision petitioner/respondent/tenant filed counter to contest the said Rent Control Original Petition. During the pendency of the said petition, an application has been filed by the said Sarojini/petitioner therein to permit her to proceed the Rent Control Original Petition through one Ramesh/respondent herein as Power of Attorney as she could not prosecute the case due to her old age and the same was allowed by order dated 6.4.2010. Thereafter, Sarojini died on 27.10.2011. Hence, the respondent herein filed an Interlocutory Application in I.A.No.11 of 2012 to substitute him as landlord on 18.1.2012 after 30 days from the date of death of the landlady Sarojini.