R.Inbaraj vs M.Velappan
2021 Latest Caselaw 9320 Mad

                                                                            CRP (NPD) Nos.402 & 403 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 08.04.2021

                                                         CORAM:

                         THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                            CRP (NPD) Nos.402 & 403 of 2016

                 R.INBARAJ,
                 Son of Late Raja Sigamani Nadar                         ... Petitioner / Appellant in
                                                                                        both CRPs

                                                            Vs.

                 M.VELAPPAN,
                 Propritor of 'Priya Sweets and Bakery'
                                                                     ...Respondent / Respondent in
                                                                                      both CRPs

                 COMMON PRAYER:                  Civil Revision Petition filed under Section 25 of the
                 Tamil Nadu Buildings (Lease and Rent Control) Act of 1960 as amended by
                 Act 23 of 1973 and Act I of 1980 seeking to set aside the Judgment and Decree
                 dated 23.04.2015 passed by the learned Appellate Rent Controller in
                 R.C.A.Nos.217 & 219 of 2014 on the file of the IX Judge, Small Causes Court,
                 Chennai, conforming the Judgment and Decree of the learned Rent Controller
                 in R.C.O.P.Nos.1856 & 1857 of 2007 on the file of the XVI Judge of the Small
                 Causes Court, Chennai and allow this Civil Revision Petition.


                                    For Petitioner in both CRPs    : Mr.R.Neelakandan

                                                           *****


https://www.mhc.tn.gov.in/judis/
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                                                                         CRP (NPD) Nos.402 & 403 of 2016

                                                                 A.D.JAGADISH CHANDIRA,J.

ssi

COMMON ORDER (This case has been heard through video conference)

When the matter is taken up today, the learned Counsel appearing for the

petitioner submits that the prayer sought for in these Civil Revision Petitions

has become infructuous.

2.Recording the above submission made by the learned counsel for the

petitioner, these Civil Revision Petitions stand dismissed as infructuous. No

costs.

08.04.2021 Index:Yes/No Internet:Yes/No ssi

To

1.The IX Judge, Small Causes Court, Chennai.

2.The XVI Judge of the Small Causes Court, Chennai.

CRP (NPD) Nos.402 & 403 of 2016

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