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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO.  9283 OF 2014

V.GOVINDASAMY                                Appellant(s)

                               VERSUS

T.V.R.C.KANNAN (DEAD) BY LRS.                Respondent(s)

J U D G M E N T

KURIAN, J.

1. This  is  a  case  where  the  Rent  Controller,

Tiruchirapalli, passed an order under Section 11(4)

of the Tamil Nadu Buildings (Lease and Rent Contorl)

Act  18  of  1960.   The  learned  counsel  for  the

appellant submits that he has cleared all arrears of

rent up-to-date.  Since the impugned order is passed

under Section 11(4), we are of the view that the main

petition  filed under  Section 10(2)  of the  Act for

eviction has to be considered on merits.

2. Therefore,  without  expressing  any  opinion  on

various submissions advanced by the learned counsel

for  the  appellant  and  Mr.  Balaji  Srinivasan,  who

assisted  us  as  Amicus  Curiae,  we  set  aside  the

impugned  orders  passed  by  the  Rent  Controller,

Tiruchirapalli,  the  Appellate  Court  and  the  High

Court and remit the Rent Control Petition to the Rent

Controller,  Tiruchirapalli  for  consideration  on

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merits.

3. Since there is no appearance on behalf of the

respondents, we direct the Rent Controller to issue

fresh notice to the parties and being a matter of

1991,  the  petition  itself  may  be  disposed  of

expeditiously and in any case, within three months

from the date of first posting.

4. In view of the above, the appeal is disposed of.

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ HEMANT GUPTA ]  

New Delhi; November 13, 2018.