(A) Tamil Nadu Buildings (Lease and Rent Control) Act (18 of 1960) , S.10(2)(ii)(a)— Forfeiture of tenancy - Company, a landlord - Merged with another company - There is no forfeiture of any right of landlord under provisions of Act or under Transfer of Property Act. Transfer of Property Act (4 of 1882) , S.114— Companies Act (1 of 1956) , S.391— (Para 14) (B) Tamil Nadu Buildings (Lease and Rent Control) Act (18 of 1960) , S.10(2)(ii), S.25— Revision - Delay in disposal - Should not prejudice vested rights of landlord under decree of Rent Controller confirmed by Appellate Authority. (Para 15) (C) Tamil Nadu Buildings (Lease and Rent Control) Act (18 of 1960) , S.10(2)(ii), S.25— Eviction - Decree passed by trial Court - Landlord would have obtained possession of premises but for tenant continuing in occupation of premises only on account of stay order from appellate Court - In circumstances, principle that 'an act of Court shall prejudice no man' shall come into operation - Therefore heirs of landlord fully entitled to defend appeal preferred by tenant. (Para 18) ....