K. RAJAGOPALAN Vs. R. GNANAPANDITHAN

JUDGEMENT

(1.) The landlord is the Revision Petitioner.

(2.) The landlord took-out an application in M.P.No.614 of 2012 in R.C.O.P.No.2076 of 2012, under Section 11 (3) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, (hereinafter referred to as the Act ) to enable the Court to determine the amount of rent summarily. By the order, dated 05.10.2013, passed in M.P.No.614 of 2012, the respondent was directed to deposit a sum of Rs.1,02,000/-, being the rental arrears from April 2012 till September 2013, (at the rate of Rs.8,000/- per month), less excess rental advance of Rs.42,000/- on or before 21.10.2013, failing which, all further proceedings would be stopped and that the eviction of the respondent would be ordered. The respondent was also directed to deposit the future rents, as and when they become due to the credit of the R.C.O.P.

(3.) The respondent, without prejudice to the contentions raised, deposited a sum of Rs.1,02,000/- to the credit of the R.C.O.P. The respondent did not pay the future rents, as ordered by the Rent Controller, from October 2013. A memo was filed by the landlord inviting the attention of the Court to the fact that the respondent failed to comply with the order with regard to future payment of rents, i.e., from October 2013, and therefore, the respondent has no right to contest the proceedings. Thus, the landlord sought an order of eviction.