S A ABUBACKER Vs. P K RAJARAM

JUDGEMENT

(1.) THIS is a second petition for stay of the E.P.No.130 of 1998 on the file of the XI Judge, Small Causes Court, Madras, pending disposal of the Civil Revision Petition.

(2.) THE petitioner has stated in his affidavit as follows: THE Respondent filed R.C.O.P.No.198 of 1991 seeking eviction. THE Rent Controller as well as the appellate authority ordered eviction. Hence, the petitioner filed the above Civil Revision Petition in this Court.

(3.) THE learned counsel Thiru V. Lakshminarayanan contended that the second petition is maintainable in view of the pronouncements of the Supreme Court and High Courts. He relied upon the following decisions: