MOHAMMED RAFI Vs. M/S. CACHE FURNITURE LTD.

JUDGEMENT

(1.) This Civil Revision Petition is filed against order dated 22.04.2021 in I.A.No.2347 of 2018 in O.S.No.462 of 2015 wherein and whereby, the Court below dismissed the application filed by the petitioners for payment of rents from May, 2018 onwards.

(2.) Learned counsel for the petitioner submits that the court below should have seen that earlier I.A.No.291 of 2015 is filed for payment of arrears of rents from January 2015 onwards and in spite of the order in the said application dated 23.08.2018, the respondent/tenant has not paid the amount. He submits that the Court below has not considered the said aspect properly.

(3.) On the other hand, learned counsel for the respondent submits that though the respondent filed counter in I.A.No.2347 of 2018, but the Court below without referring to the same, passed the impugned order.