JAGADEESH PRASAD Vs. K KUPPUSAMY

JUDGEMENT

(1.) CIVIL Revision Petition No. 1604/2003 has been filed against the order of VIII Judge Small Causes Court, Chennai made on 27. 8. 2003 in R. C. A. No. 369/2001 in RCOP No. 1932/1999.

(2.) C. R. P. NO. 1608/2001 has been filed against the order of VIII Judge, Small Causes Court, Chennai made on 1. 8. 2003 in M. P. No. 737/2001 in RCA No. 369/2001 in RCOP No. 1932/1999.

(3.) THE brief facts are as under: the respondent herein filed RCOP No. 1932/1999 against the revision petitioner/tenant under Sec. 10 (2) (i) and 10 (3) (c) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter referred to as the Act ). By order dated 22. 3. 2001 the rent controller allowed the RCOP and ordered eviction of the revision petitioner. Aggrieved by the order of the rent controller the revision petitioner filed RCA No. 369/2001 and pending RCA No. 369/2001, the respondent as landlord filed M. P. No. 737/2001 under Sec. 11 (4) of the Act and by order dated 1. 8. 2003, the appellate authority directed the revision petitioner/tenant to deposit a sum of Rs. 20,200/- on or before 20. 8. 2003 failing which M. P. No. 737/2001 would be allowed. The revision petitioner filed another M. P. No. 523/2003 in RCA No. 369/2001 praying to extend the time by 3 weeks for deposit of rental arrears of Rs. 20,200/- as per order dated 1. 8. 2003. By order dated 27. 8. 2003, M. P. No. 523/2003 was dismissed by the appellate authority. As the previous order dated 1. 8. 2003 was not complied with, M. P. No. 737/2001 was allowed by the appellate authority on 27. 8. 2003 and consequently further proceedings were stopped in RCA No. 369/2001 and the same was also dismissed on 27. 8. 2003. Aggrieved by the order dated 27. 8. 2003, in M. P. No. 737/2001 in RCA No. 369/2001, the tenant has filed CRP No. 1608/2003 and against the consequent order dated 27. 8. 2003, in RCA No. 369/2001 CRP No. 1604/2003 was filed.