N SELVARAJ Vs. E MOHANRAJ

JUDGEMENT

(1.) HEARD both sides and perused the records.

(2.) THIS contempt petition has been filed under Section 11 of the Contempt of Courts act, 1971, praying for an order punishing the respondent herein for the alleged act of contempt of Court.

(3.) ADMITTEDLY, the respondent herein was the landlord and the petitioner herein was the tenant in respect of building bearing door No. 30, Jani Basha Street, Pudupakkam, royapettah, Chennai -14. In fact, the petitioner became a tenant under the predecessor in title of the respondent herein. After having purchased the property from the erstwhile landlord, the respondent filed r. C. O. P. No. 1472/1996 on the file of the xi Judge, Small Causes Court for eviction on the ground of demolition and reconstruction and also for own occupation. The Rent controller passed an order on 16-2-1997 allowing the eviction petition and directing the petitioner herein to vacate and hand over possession.