N GOVINDASAMY Vs. MANAGING DIRECTOR AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel appearing for the revision petitioner and the learned counsels appearing for the respondents.

(2.) The present Civil Revision Petition has been filed challenging the impugned order dated 22.04.2014 made in M.P.No.145 of 2013 in R.C.O.P.No.723 of 2013, wherein the respondent is directed to deposit a sum of Rs.8,40,000/- being the arrears of rent from the month of June 2011 to June 2013, while the prayer made in the petition is to direct the respondents to pay the rent due till the disposal of the main RCOP, failing which the respondents are directed to put the petitioner in possession.

(3.) It is the case of the revision petitioner/land lord that he filed the rent control proceedings in RCOP.No.723 of 2013 for eviction on the ground of willful default. During the pendency of the proceedings, the petitioner also filed a petition in M.P.No.145 of 2013 under Section 11(3)(4) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 [herein after called as the 'Act'] for the following reliefs: