RAMESH KUMAR Vs. REKHA R LUKED

JUDGEMENT

(1.) This revision petition has been filed against the order passed by the VIII Judge, Small Causes Court, Chennai, by conditional order dated 04.10.2019 made in M.P. No. 379 of 2019 in R.C.A. No. 354 of 2019.

(2.) The revision petitioner was the tenant before the Rent Control Court where eviction was ordered on the ground of wilful default, pursuant to which, the respondent/landlord filed Execution Petition to execute the order passed by the Rent Control Court.

(3.) In the meanwhile, appeal had been filed by the revision petitioner in R.C.A. No. 354 of 2019 where M.P. No. 379 of 2019 was filed by the tenant/revision petitioner to seek for stay the operation of the order of the Rent Control Court i.e., staying the proceedings in the execution. In the said application, after hearing both sides, the Rent Control Appellate Court passed an order directing the revision petitioner/ tenant to pay the arrears of rent to the extent of Rs. 1,87,175/-. In order to comply the said order, when the matter came up before the Court below on 04.10.2019, it seems to have been pleaded on behalf of the revision petitioner/tenant that, in order to make the said payment of Rs. 1,87,175/-, eight weeks time was sought for.