E.KANNIAPPAN Vs. N.CHANDRASEKARAN

JUDGEMENT

(1.) This revision has thrown up some interesting questions of law. The interpretation of Sec. 14 of the Limitation Act, 1963 is called in question in the present revision petition, as one amongst other legal issues.

(2.) I have heard Mr.N.R.Anantha Ramakrishnan, learned counsel for the revision petitioner and Mr.M.V.Seshachari, learned counsel appearing for the respondents.

(3.) The revision petitioner is the tenant against whom originally a suit was filed before the Civil Court for recovery of possession. The suit came to be decreed in favour of the respondents/landlords. However, before the decree could be executed, the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (in short 'Act') was extended to the area in which, the petition premises was situate. Therefore, the respondents thought it fit to initiate Rent Control proceedings for eviction. Admittedly, the Rent Controller as well as the Rent Controller Appellate Authority have concurrently ordered eviction. However, the same was reversed in revision before this Court finding that it was only the date of institution of the suit that would be relevant and in such circumstances, it was open to the respondents to execute the decree and not initiate Rent Control proceedings, taking advantage of the extension of the Rent Control Act.