P JAYACHANDRAN Vs. LOGANATHAN

JUDGEMENT

(1.) This Civil Revision has been preferred under Article 227 of the Constitution of India, challenging the order dated 19.06.2009, being passed in M.P. No. 262 of 2009 in R.C.A. No. 213 of 2009 on the file of the Rent Control Appellate Authority/VIII Judge, Court of Small Causes, Chennai.

(2.) The Petitioner is the landlord and the Respondent is the tenant in the Rent Control Original Petition in R.C.O.P. No. 1399 of 2007, that was filed by the Petitioner under Section 10(2)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, as amended by Act XXIII of 1963 (herein after referred to as Act), on the ground of wilful default in payment of rent for the period from December 2005 to February 2007.

(3.) As per the decretal order, dated 24.04.2009, the learned Rent Controller allowed the Rent Control Original Petition and ordered viction of the Respondent/tenant, on the ground of wilful default, time for eviction was given two months, on 24.04.2009. Aggrieved by which, the Respondent herein preferred Rent Control Appeal, wherein the Respondent/tenant filed a petition, seeking stay of the operation of the order and decretal order of eviction, dated 24.04.2009 passed in the R.C.O.P. pending disposal of the R.C.A.