ARPUTHAM Vs. SINGARAVELU NADAR

JUDGEMENT

(1.) THE revision petition is against an order of the Subordinate Judge, Nagercoil, who is the Appellate Authority under the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, dismissing an appeal against an order passed by the Rent Controller, Nagercoil, under S.11(4) of the Act.

(2.) ON the 16th of April, 1986 the Rent Controller passed an order under S.11(3) of the Act directing the petitioner herein to deposit the entire arrears of rent on or before 31-5-1986. The petitioner did not make the deposit within the time granted and ultimately, an order was passed by the Rent Controller on 17-6-1986, stopping all further proceedings and directing the petitioner to hand over possession of the premises to the landlords on or before 31-7-1986. That order was challenged in appeal by the petitioner and the Appellate Authority dismissed the appeal confirming the order of the Rent Controller.

(3.) THE petitioner is granted time till the 30th September, 1988 for vacating the premises. But, he will be entitled to such time only on the following conditions: (1) THE petitioner should file an affidavit in this court on or before 25-1-1988 undertaking to vacate the premises on or before 30-9-1988 without driving the respondents to the execution court. (2) THE petitioner shall pay the rent due for the premises regularly on or before 15th of every succeeding month, by mode which is most convenient to the tenant, till he vacates the premises. (3) In the result, the civil revision petition is dismissed subject to the above observations. THEre will be no order as to costs.