V.Radhakrishnan vs K.Godavari
2021 Latest Caselaw 11605 Mad

                                                                              CRP.NPD.No.2075 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 14.06.2021

                                                           CORAM

                                   THE HON'BLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                               CRP.NPD.No.2075 of 2018

                    V.Radhakrishnan                                                ... Petitioner
                                                            Vs.
                    K.Godavari                                                  ... Respondent

                    PRAYER: The Civil Revision Petition is filed under Section 25 of Tamil
                    Nadu Buildings (Lease and Rent Control) Act 18 of 1960 as amended Act
                    23 of 1973, to allow this Civil Revision Petition by setting aside the
                    judgement and decree dated 16.04.2018 rendered in R.C.A.No.256 of 2013,
                    on the file of the VII Judge, Court of Small Causes, Chennai and also the
                    order an decree dated 12.03.2013 passed in RCOP No.1657 of 2010 on the
                    file of the XV Small Causes Judge, Chennai.


                                          For Petitioner           : Mr.N.Premkumar

                                          For Respondent           : Mr.M.Arikarasudan

                                                       ORDER

This Civil Revision Petition is directed as against the judgment and

decree passed in R.C.A.No.256 of 2013 dated 16.04.2018 on the file of the

learned VII Judge, Court of Small Causes, Chennai, confirming the fair and

https://www.mhc.tn.gov.in/judis/ CRP.NPD.No.2075 of 2018

final order passed in RCOP No.1657 of 2010 dated 12.03.2013 on the file

of learned XV Small Causes Judge, Chennai.

2. The learned counsel for the respondent submitted that the matter

has been settlement between the parties and therefore, nothing survives in

this Civil Revision Petition.

3. Recording the said submission of the learned counsel for the

respondent, this Civil Revision Petition is dismissed as infructuous. No

costs.

14.06.2021 Speaking/Non-speaking order Index : Yes/No Internet : Yes/No kv

To

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

2. XV Small Causes Judge, Chennai.

3. The Section Officer, V.R.Section, High Court of Madras.

https://www.mhc.tn.gov.in/judis/ CRP.NPD.No.2075 of 2018

G.K.ILANTHIRAIYAN,J.

Kv

CRP.NPD.No.2075 of 2018

14.06.2021

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