G B DEVASAGAYAM Vs. K R KRISHNAMOORTHY

JUDGEMENT

(1.) HEARD.

(2.) THE petitioner/tenant has filed these revision petitions aggrieved against the order passed in R.C.A.Nos.108, 109 and 110 of 1993 on the file of Principal Sub Judge, Madurai. THE respondents/landlords filed an application for eviction against the petitioner on the ground of wilful default in payment of rent for a period of eight months i.e., October, 91 to May, 1992 at the rate of Rs.1,300 per month. THE landlords filed I.A.No.52 of 1993 under Sec.11(4) of the Tamil Nadu Buildings (Lease and Rent Control) Act (hereinafter referred to as ?Rent Control Act?) to direct the petitioner to deposit the arrears of rent as on date. THE trial court passed an order on 6.7.1993 directing the petitioner to deposit the amount, since no counter was filed. THE hearing date was fixed by 23.7.1993. THEreafter, the petitioner filed I.A.No.281 of 1993 to extend the time for depositing the amount by one month. THE said I.A.No.281 of 1993 was dismissed after hearing the parties on 13.8.1993 and consequentialy final order was also passed in I.A.No.52 of 1993 as well as an order of eviction was passed in R.C.O.P.No.330 of 1992. Aggrieved against this order, the tenant/petitioner preferred R.C.A.Nos.108 to 110 of 1993 before the Rent Control Appellate Authority, Madurai and deposited the arrears as on date. But, however, all these appeals were dismissed and aggrieved against this, the present revision petitions are filed.