INDIAN COMMERCE AND INDUSTRIES PRIVATE LTD HAVING ITS REGISTERED OFFICE MADRAS Vs. SWADHARMA SWARAJYA SANGHA

JUDGEMENT

(1.) THE defendant is the appellant.

(2.) THE averments in the plaint are briefly as follows: " THE defendant, a limited Company, under the Companies Act, is a tenant under the Plaintiff in respect of the Ground Floor of Premises No. 29, Broadway, Madras. 1 on a monthly rent of Rs. 3,000/-. THE tenancy is as per the English Calendar month. THE plaintiff is a Religious and Charitable Institution recognised under Section 25 of the Companies Act and the provisions of the Tamil Nadu Buildings (Lease and Rent Control) Act are not applicable in respect of the plaint Schedule property. THE plaintiff terminated the tenancy of the defendant with the expiry of December, 1981 and called upon the defendant to vacate and deliver vacant possession thereof. THE defendant has not vacated and handed over vacant possession. Hence the suit.

(3.) C.M.A. No. 922/1986 : This appeal arises out of the order passed by the learned Third Assistant Judge, City Civil Court, Madras in I.A. No. 3942/82.