- (1.) These two appeals and the cross-objection arise out of an order passed on an application under Chapter XIIIA of the Rules on the Original Side of this Court.
(2.) There is a property at 6, Lyons Range. The appellant herein appears to be a monthly tenant in occupation of approximately about 17,000 sq. ft though the appellant in its independent suit has claimed ownership of the suit premises.
(3.) Certain payments were directed to be made by the judgment and order impugned dated September 29, 2015. The order also contained a default clause to the effect that in the event the payment directed to be made was not made, a decree for eviction would follow. There is much needless drama over whether the plaintiff had put in the requisition for the decree to be drawn up upon any default being committed by the defendant. There has been much theatrics as to the monetary entitlement of the landlord, both qua the monthly rent or occupation charges and the reimbursement of municipal rates and taxes.;