PADMAVATHY Vs. P RADHAKRISHNAN

JUDGEMENT

(1.) LANDLADY has come to this Court with grievance that even after getting an eviction order and confirmed upto this Court, applications are being filed by tenant, preventing her from realising the fruits of the decree.

(2.) LANDLADY filed two rent control petitions on the ground that the tenant has committed default in paying the rent for two consecutive periods. Both the eviction petitions were allowed, holding that the tenant is a wilful defaulter. It was confirmed in Appeal and Revision, and the last order of this Court was dated 15, 4.1998 wherein this Court also found that the tenant is a wilful defaulter and he is therefore liable to be evicted from the building.

(3.) CALL this matter on 4.9.1998.