Mr.A.Mariappan vs Mr.S.Charlie
2021 Latest Caselaw 25047 Mad

                                                                              CRP (NPD) No. 365 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 20.12.2021

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                             CRP (NPD) No. 365 of 2021
                                                       and
                                               CMP No. 3086 of 2021


                     Mr.A.Mariappan                 ... Petitioner/Appellant/Respondent

                                                           Vs

                     Mr.S.Charlie                   ... Respondent/Respondent/Petitioner

                     PRAYER: Civil Revision Petition filed under Section 115 of CPC read with
                     Section 25 of Tamil Nadu Building (Lease and Rent) Control Act, against
                     the order of eviction passed in Judgment and decree in RCA No. 95 of 2015
                     on the file of VII Court of Small Causes, Chennai (Appellate Authority)
                     dated 04.02.2020 confirming the Judgment and Decree passed in RCOP No.
                     1958 of 2011 on the file of the XIII Court of Small Causes, Chennai dated
                     27.11.2014 on the ground of willful default.
                                                                ***

                                          For Petitioner        : No appearance

                                          For Respondent        : Mr.S.Sivashanmugam


                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                CRP (NPD) No. 365 of 2021

                                                        ORDER

Since there was no appearance for the petitioner/respondent, this

Civil Revision Petition was listed under the caption 'for dismissal'.

2. Even today, none appears for the petitioner/respondent. Hence,

this Civil Revision Petition is dismissed for non-prosecution. Consequently,

connected Miscellaneous Petition is closed. No costs.

20.12.2021

vsg Index: Yes/No Speaking order / Non speaking order

To:

1. XIII Court of Small Causes, Chennai.

2. VII Court of Small Causes, Chennai

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

https://www.mhc.tn.gov.in/judis CRP (NPD) No. 365 of 2021

R.SUBRAMANIAN, J.

Vsg

CRP (NPD) No. 365 of 2021 and CMP No. 3086 of 2021

20.12.2021

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