T SAROJINI Vs. RUBY CHRISTY

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 31.01.2008 passed by the learned VII Small Causes Judge, Chennai in R.C.A.No,686 of 2007, confirming the order and decreetal order dated 12.10.2007 made in M.P.No,365 of 2007 in RCOP No,92 of 2007 on the file of the XVI Judge, Small Causes Court, Chennai, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) I am of the considered opinion that even though there is substance in the argument of the learned counsel for the petitioners, nonetheless I am of the view that R.C.O.P.No,92 of 2007 can be ordered to be kept in abeyance till the disposal of the earlier R.C.A.No,714 of 2006 pending before the appellate authority. If in the R.C.A.714 of 2006, order of the Rent Controller is confirmed, then R.C.O.P.No,92 of 2007 shall automatically stand dismissed as otherwise the respondent shall be entitled to prosecute further the R.C.O.P.No,92 of 2007. Accordingly, this petition is ordered. No costs. Consequently, connected miscellaneous petition is closed.