RENGANATHAN Vs. PANDURANGAN

JUDGEMENT

(1.) THIS revision under Art. 227 of the Constitution of India is filed by the tenant in H. R. C. O. P. No. 4 of 1990, on the file of the Principal district Munsif (Rent Controller), Tindivanam.

(2.) BY virtue of the impugned order, the Rent Controller allowed the application of the first respondent herein, to get himself impleaded in the proceeding and allowed him to continue the proceeding already initiated by the previous landlord.

(3.) IT is true that the Act does not provide for the impleading of purchaser in a pending proceeding or in a proceeding which is dismissed for default. But it is settled law by this Court that in a pending proceeding, a pure laser can be impleaded and he can continue the proceedings.