K GNANASEKARAN Vs. T MOORTHY

JUDGEMENT

(1.) Civil Revision Petition is directed against the order dated 11.07.2018, in E.A.CFR No.20991 of 2018 in E.P.No.92 of 2007 in R.C.O.P.No.89 of 2006, passed by the learned Principal District Munsif, Coimbatore.

(2.) The original petition in R.C.O.P.No.89 of 2006, was filed by the landlord / respondent herein before the learned District Munsif (Rent Controller), Coimbatore, for eviction of the tenant / petitioner herein, under the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960. The petitioner herein has filed a detailed counter.

(3.) The respondent herein filed an application in I.A.No.81 of 2006 in R.C.O.P. No.89 of 2006 under Section 11(4) of the Act. The Trial Court by an order dated 202.2007, allowed the said application and directed the petitioner herein, to pay rent at the rate of Rs. 5,900/- per month. The respondent herein, also filed E.P.No.92 of 2007, before the Trial Court on 11.06.2007.