ELUMALAI NAICKER Vs. KANCHANAMALA

JUDGEMENT

(1.) THIS Civil Revision Petition has been preferred against the Fair and Decreetal Order, dated 30. 04. 2008 made in M. P. No. 2 of 2007 in R. C. A. No. 224 of 2004 on the file of the Rent Control Appellate Authority/viii Court of Small Causes, Chennai.

(2.) AS per the impugned order, the learned Rent Control Appellate Authority has directed the revision petitioner/tenant to deposit a sum of Rs. 1,93,500/- being the arrears of rent for the period from June 1996 to February 2007 for 129 months at the rate of Rs. 1,500/- per month to the credit of the said RCA on or before 22. 06. 2008. Aggrieved by the aforesaid order, the revision petitioner has preferred this Civil Revision Petition.

(3.) THIS Court, by order, dated 07. 07. 2008 directed the revision petitioner/tenant to deposit a sum of Rs. 1,00,000/- to the credit of M. P. No. 272 of 2007 in R. C. A. No. 224 of 2004 on the file of the court below, without prejudice to the claim of both the parties on or before 06. 08. 2008 and on that condition, interim stay was granted.