SURYA KALA Vs. BHAVANI RAMACHANDRAN

JUDGEMENT

(1.) Challenging the order passed in I.A.No.24 of 2016 in R.C.A.No.7 of 2014 on the file of the Subordinate Court, Tambaram, the tenant has filed the above Civil Revision Petition.

(2.) The respondent/landlord filed R.C.O.P.No.37 of 2011 on the file of the Principal District Munsif Court, Alandur for eviction on the ground of willful default and act of waste. The Rent Controller ordered eviction, against which the tenant preferred an Appeal in R.C.A.No.7 of 2014. In the Rent Control Appeal, the tenant filed an application in I.A.No.24 of 2016 seeking for stay of all further proceedings in E.P.No.2 of 2014 in R.C.O.P.No.37 of 2011 on the file of the Principal District Munsif Court, Alandur.

(3.) According to the petitioner, the monthly rent for the petition premises is Rs.4,000/-. The stay petition filed by the tenant was opposed by the landlord stating that the petitioner is in arrears of rent for several months.