A SUBBADRAVALLI TAYARAMMA Vs. N MALLIKARJUNA RAO

JUDGEMENT

(1.) This Revision is filed against the order passed in E.P, No. /91 in R.C.C. No.20/88, on the file of Principal District Munsif, Ongole.

(2.) The Eexecution Petition was filed for recovery of arrears of rent due from the respondent-tenant. The office took objection as to the maintainability of the Execution Petition. The objection is that without a decree to recover the arrears of rent, the arrears cannot be recovered basing on the order of eviction passed under Section 11(4) of the Rent Control Act. The lower Court after considering the relevant provisions upheld the objection and observed that it is open to the landlord to file a suit for recovery of arrears of rent if it is within time. Consequently the Execution Petition was rejected.

(3.) Aggrieved by the said order the present Revision is filed.