Vaikunta Narayanan vs Santhi
2021 Latest Caselaw 14899 Mad

                                                                       C.M.A(MD).No.435 and 570 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 26.07.2021

                                                       CORAM

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                      CRP(MD).Nos.435 and 570 of 2021 and
                                      CMP(MD).Nos.3073 and 2371 of 2021


                    Vaikunta Narayanan                           .. Petitioner in both CRPs

                                                     Vs.

                    Santhi                                       .. Respondent in both CRPs



                    COMMON PRAYER:- Civil Revisions filed under Section under Section
                    25 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 r/w.
                    Tamil Nadu Act 18 of 1960 against the Judgment and Decree dated
                    26.02.2020 made in RCA.Nos.2 and 1 of 2019 on the file of Subordinate
                    Court, Pattukkottai, reversing the order and decree dated 09.11.2017
                    evicting the respondent herein in RCOP.Nos.5 and 4 of 2016 on the file of
                    Rent Controller (District Munsif), Pattukkottai.




                                   For petitioner in both CRPs   : Mr. C. Padmaraj




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                                                                      C.M.A(MD).No.435 and 570 of 2021

                                               COMMON ORDER


                                    These revisions are directed against common Judgment

                    passed in RCA.Nos.1 and 2 of 2019, dated 26.02.2020 on the file of the

                    learned Rent Control Appellate Authority / Sub Court, Pattukkottai.



                                   2. The appeal in RCA.No.1 of 2019 is directed against the fair

                    and final order passed in RCOP.No.4 of 2016, dated 09.11.2017 on the file

                    of the learned Rent Controller / District Munsif, Pattukkottai, directing the

                    tenant to vacate the property and hand over the vacant possession of the

                    same within a period of three months.



                                   3. The appeal in RCA.No.2 of 2019 is directed against the fair

                    and final orders passed in RCOP.No.5 of 2016, dated 09.11.2017 on the

                    file of the learned Rent Controller / District Munsif, Pattukkottai

                    dismissing the petition filed under Section 8(5) of the Tamil Nadu

                    Buildings (Lease and Rent Control) Act.



                                   3. Today, when the matters are taken up for hearing, the


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                                                                     C.M.A(MD).No.435 and 570 of 2021

                    learned counsel appearing for the petitioner would submit that he has

                    already filed a memo stating that the matter has already been settled

                    between the parties out of the Court and that therefore, the petitioner may

                    be permitted to withdraw the above revisions. The said memo is recorded.



                                   4. In view of the same, the Civil Revision Petitions are

                    dismissed as withdrawn. No costs. Consequently, the connected

                    Miscellaneous Petitions are closed.



                                                                                       27.07.2021

                    Index : Yes : No
                    Internet : Yes : No
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                    To


                    1. The Subordinate Court, Pattukkottai
                    2. The Rent Cotroller (District Munsif) Pattukkottai.




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                                               C.M.A(MD).No.435 and 570 of 2021

                                             K.MURALI SHANKAR,J.

trp

CRP(MD).Nos.435 and 570 of 2021 and CMP(MD).Nos.3073 and 2371 of 2021

26.07.2021

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