Bansilal vs Kanttilal Betlal
2021 Latest Caselaw 861 Mad

                                                                                C.R.P.(N.P.D).No.2096 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 11.01.2021

                                                          CORAM:

                              THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                               C.R.P.(N.P.D).No.2096 of 2013

                     Bansilal                                                           ...Petitioner
                                                              Vs

                     Kanttilal Betlal                                                   ...Respondent

                     Prayer: Civil Revision Petition filed under Article 227 of the Constitution
                     of India to set aside the decree and Judgment of the Appellate Authority-VII
                     Judge Court of Small Causes, dated 05.03.2013 and made in R.C.A.No.283
                     of 2001 and restore the decree and Judgment of the trial Court -XIV Judge,
                     Court of Small Causes, Chennai, dated 27.03.2001 and confirm the order of
                     eviction passed in R.C.O.P.No.2267 of 1997.


                                             For Petitioner        : Mr.S.Sridhar

                                             For Respondent        : Mr.V.Lakshminarayana

                                                          ORDER

The Civil Revision Petition is directed as against the decree and

Judgment of the Appellate Authority-VII Judge, Court of Small Causes,

https://www.mhc.tn.gov.in/judis/ C.R.P.(N.P.D).No.2096 of 2013

dated 05.03.2013 made in R.C.A.No.283 of 2001 and restore the decree and

Judgment of the trial Court -XIV Judge, Court of Small Causes, Chennai,

dated 27.03.2001 and confirm the order of eviction passed in

R.C.O.P.No.2267 of 1997.

2.By passage of time, the parties have decided to bury their

hatchet and compromise the dispute amicably among themselves. In this

regard a memorandum of compromise dated 05.01.2021 has been filed

before this Court which has been signed by the petitioner and the

respondent. The terms of memorandum of compromise dated 05.01.2021

shall form part and parcel of this Order.

3.In view of the above development, the Civil Revision Petition is

disposed of. No costs.

11.01.2021 Index:Yes/No Internet:Yes/No Speaking Order: Yes/No Jer

To

1.The VII Judge, Court of Small Causes, Chennai.

2.The XIV Judge, Court of Small Causes, Chennai.

https://www.mhc.tn.gov.in/judis/ C.R.P.(N.P.D).No.2096 of 2013

G.K.ILANTHIRAIYAN.J,

Jer

C.R.P.(N.P.D).No.2096 of 2013

11.01.2021

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