A S HANSRAJ Vs. C R BALASUBRAMANIAN

JUDGEMENT

(1.) Challenging the fair and final orders passed in M.P.Nos.333 of 2015 and 334 of 2015 in R.C.O.P No.996 of 2010, on the file of XV Judge, Court of Small Causes at Chennai, the tenant has filed the above Civil Revision Petitions.

(2.) The respondent/landlord filed a Rent Control Original Petition in R.C.O.P No.996 of 2010 for eviction under Sections 10(2)(iii), 10(2)(v), 10(2)(vi) and 10(3)(a)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960.

(3.) The petitioner/tenant filed counter in R.C.O.P.No.996 of 2010 and was contesting the Original Petition. Subsequently, since the tenant remained absent, the Rent Controller set him ex-parte and passed an ex-parte order of eviction on 16.12.2014. Thereafter, the revision petitioner has filed applications in I.A.Nos.333 and 334 of 2015 to condone the delay of 207 days in filing the petition to set aside the ex-parte order dated 16.12.2014.