- (1.) Leave granted.
(2.) After hearing learned counsel for the parties, we find no ground for interference. We agree with the High court that the appellant was not entitled to the benefit of s. 9 of the Tamil Nadu City Tenants' Protection Act as amended by Act 11 of 1980. In order to claim the benefit of the Amendment Act, the appellant should have filed the application under s. 9 of the Act within one month of the date when the Amendment Act came into force. Not having done so, the appellant was not entitled to the benefit of s. 9 of the Act, as amended.
(3.) The appeal is accordingly dismissed. There will be no order as to costs.;