A T KALYANI Vs. K J ROBERT (DECEASED) REP BY ITS PRESIDENT INTERNATIONAL CHURCH IN INDIA TRUST REP BY ITS LRS

JUDGEMENT

(1.) When the petitioner herein had filed an application before the Execution Court seeking for dismissal of the execution petition in E.P.No.1896 of 2001 on the ground that the execution petitioners, being private persons, are not authorized to maintain an execution petition since the exemption granted under Government Order, exempting the demised premises by the original plaintiff was not available to private persons in view of the provisions of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter referred to as Rent Control Act) and that, in view of Section 10 of the Rent Control Act, the decree of a Civil Court can be executed only by a Rent Control Court, the same came to be dismissed by an order dated 09.10.2018, which is under challenge in the present revision.

(2.) Heard Mr.G.Veerapathiran, learned counsel appearing on behalf of the petitioner.

(3.) The background on which the petitioner herein had filed the aforesaid application is as follows: