M NARAYANASWAMY Vs. M BAKTHAVATSALAM

JUDGEMENT

(1.) HEARD the appellant appearing as party-in-person as well as the learned counsel for the respondent. By consent, all the appeals have been taken up together for hearing and a common judgment is passed.

(2.) THE brief facts common to all the Original Side Appeal Nos. 210, 211, 213 and 224 of 2001 are as follows:-

(3.) O. S. A. NO. 210 of 2001 has been preferred against the order passed in application No. 22 of 1999 which had been filed for a direction to the respondent to deposit the arrears of rent up-to-date and future rents into Court. The appellant had contended before the learned single Judge that the respondent was a tenant and that he had agreed to pay Rs. 2,000/- per month and that until probate was granted to the respondent he should pay the rents into Court.