Adhi Seenu Ponnu @ Durai vs Sittaramane
2022 Latest Caselaw 11596 Mad

                                                                                   C.R.P(PD).No.1986 of 2022

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          DATED : 30.06.2022

                                                              CORAM :

                                      THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                    C.R.P.(PD).No.1986 of 2022

                     Adhi Seenu Ponnu @ Durai                                                  ... Petitioner

                                                                   ..Vs..

                     Sittaramane                                                     ... Respondent
                     Prayer:- Civil Revision Petition is filed under Article 227 of Constitution of

                     India, to direct the learned II Additional District Judge, Pondicherry to dispose

                     of I.A.No.536 of 2021 in R.C.A.No.6 of 2019 on merits within a reasonable

                     time frame as fixed by this Court.

                                         For Petitioner      : Mr.K.S.Karthik Raja

                                                              ORDER

This Civil Revision Petition has been preferred seeking a direction to the

learned II Additional District Judge, Pondicherry to dispose of I.A.No.536 of

2021 in R.C.A.No.6 of 2019 on merits within a reasonable time frame as fixed

by this Court.

https://www.mhc.tn.gov.in/judis C.R.P(PD).No.1986 of 2022

2.The revision petitioner is the landlord who has taken eviction

proceedings against the respondent/tenant. Since the eviction was ordered, the

respondent/tenant has preferred an appeal in R.C.A.No.6 of 2019 pending on

the file of the learned III Additional District Judge, Pondicherry. However, the

petitioner/landlord has also filed a petition in I.A.No.536 of 2021 for seeking a

direction to the respondent/tenant to deposit the arrears of rent and the same is

said to be pending without disposable.

3.It is seen from the e-Court case status that the case has been reserved

for judgments as early as on 27.02.2020 and thereafter, the case was adjourned

on the same caption for several hearings. Again the case was opened for

arguments. The manner in which the case is adjourned would only show the

learned trial Judge has not taken any effective steps to dispose the RCA, when

the RCA was riped for orders.

4.The learned counsel for the petitioner submitted that there is a huge

arrears of rent and he is very much affected due to non payment of the same.

https://www.mhc.tn.gov.in/judis C.R.P(PD).No.1986 of 2022

5.Considering the difficulties of the parties, it is appreciable if the

learned III Additional District Judge, Pondicherry disposes the I.A.No.536 of

2021 in R.C.A.No.6 of 2019 at the earliest.

6.Accordingly, the Civil Revision Petition is disposed of with a direction

that the learned III Additional District Judge, Pondicherry, shall dispose of

I.A.No.536 of 2021 in R.C.A.No.6 of 2019 within a period of one month from

the date of receipt of a copy of this order. No costs.

30.06.2022 vkr

Index:Yes No Speaking Order:Yes/No

To

1.The III Additional District Judge, Pondicherry.

2.The Section Officer, VR Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis C.R.P(PD).No.1986 of 2022

R.N.MANJULA,J.

Vkr

C.R.P.(PD).No.1986 of 2022

30.06.2022

https://www.mhc.tn.gov.in/judis