P K PERIYASAMY NADAR Vs. S SAKTHIVEL

JUDGEMENT

(1.) THE petitioners filed R.C.O.P. No. 13 of 1995, on the file of Rent Controller, Virudhunagar, against the respondent herein for eviction on the ground of wilful default. Pending the said petition, petitioners also filed an application in I.A. No. 35 of 1995, under section 11(4) of the Tamil Nadu Buildings (Lease and Rent Control) Act, for deposit of arrears of rent.

(2.) ON 1.3.1996, after finishing enquiry, the Rent Controller, after considering the legal and genuine claim of the petitioners, allowed the petitions and ordered eviction.

(3.) ARGUMENTS of both sides heard on 5.7.1996. On 19.7.1996, the Rent Control appellate authority stayed the order passed by the lower Court, on the condition, that the tenant, the respondent herein, should pay Rs.300 per month from 1.3.1987, till the said date, contrary to the findings given by the Rent Controller, that rent would be Rs.500 per month, to be payable from 1.3.1987. Being aggrieved over this order, the petitioners had filed this revision before this Court.