K C PERUMAL REDDIAR Vs. N SHANMUGHA MUDALIAR

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 20/12/2002 passed by the Additional District and Sessions Judge, Tirupattur (Fast Track Court) Vellore District in C. M. A. No. 7 of 2002, dismissing the Appeal filed against the order made in I. A. No. 160 of 1997 in O. S. No. 1050 of 1996 on the file of District Munsif, Ambur, thereby confirming the order of Contempt.

(2.) SUIT in O. S. No. 1050 of 1996 relates to a Touring Cinema Theatre in S. No. 37/6 - 1. 25 acres / 2. 96 acres, Keennadikuppam Village, Vaniyambadi Taluk. The lease rent was fixed at Rs. 2500/ -. "c" Form Licence was granted on 13/3/1994. Since there was delay of Four years One month and Eight days in obtaining C-Form Licence, Suit was filed to renew the lease beyond 4/2/1997 upto 13/2/2001. The Defendant has filed the Written Statement contending that the Plaintiff has not paid the arrears of rent and that he is the wilful defaulter in payment of rent.

(3.) I. A. NO. 1095 of 1996:- During the pendency of the Suit, this Application was filed for Temporary Mandatory Injunction, directing the Defendant to renew the Lease. The Trial Court / District Munsif, Ambur has granted the Temporary Mandatory Injunction.