PARVATHAM Vs. S SHANKAR(DIED)

JUDGEMENT

(1.) The revision petitioner is the landlady in the schedule mentioned property in the petition. She has initiated eviction proceedings against the 1st respondent in RCOP.No.62 of 2008, on the ground of wilful default and demolition and re-construction.

(2.) Pending rent control proceedings, she has filed an interlocutory application I.A.No.463/2009 under Section 11(3) of the Tamil Nadu Buildings(Lease and Rent Control) Act, 1960 (hereinafter referred to as, ''the Act'', on the ground that the monthly rent of Rs.2,000/- not paid by the 1st respondent/tenant from the month of December 2005. Hence, he must be directed to deposit the arrears of rent running to the tune of Rs.84,000/-.

(3.) The Trial Court allowed the application and directed the 1st respondent/tenant to pay Rs.84,000/- within one month, failing which, all further proceedings in RCOP.No.62 of 2008 shall be stopped and eviction will be ordered forthwith.