R.Murugan vs S.Pathirakaliappan
2021 Latest Caselaw 11611 Mad

                                                                               CRP(MD).No.1406 of 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 14.06.2021

                                                         CORAM

                            THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                              C.R.P. (MD).No.1406 of 2019
                                                          and
                                              C.M.P.(MD)No.7461 of 2019

                  R.Murugan                                                       : Petitioner
                                                      Vs.
                  S.Pathirakaliappan                                              : Respondent

                  PRAYER: Civil Revision Petition is filed under Article 227 of Constitution of
                  India, to set aside the fair order and decretal order made in R.C.O.P.No.2 of
                  2012, dated 28.10.2015 on the file of Rent Controller/District Munsif Court,
                  Tiruchendur by confirming the above order by the decretal order made in
                  R.C.A.No.20 of 2017, dated 28.11.2018 on the file of the Rent Control
                  Appellate Authority/Sub Court, Tiruchendur.


                                   For Petitioner     : Mr. S.C.Herold Singh
                                   For Respondent     : Mr.Anusree Suresh


                                                      ORDER

The Civil Revision Petition is directed against the judgment passed in

R.C.A.No.20 of 2017, dated 28.11.2018 on the file of the Rent Control

Appellate Authority/ Sub Court, Tiruchendur, confirming the order of the Rent

https://www.mhc.tn.gov.in/judis/ CRP(MD).No.1406 of 2021

Controller passed in R.C.O.P.No.2 of 2012, dated 28.10.2015 on the file of

Rent Controller/District Munsif Court, Tiruchendur.

2. Since the learned counsel for the petitioner, in the previous hearing,

has submitted that he has already handed over the bundle to the revision

petitioner, this Court issued notice to the revision petitioner.

3.It is seen from the records that notice has been served on the revision

petitioner on 20.04.2021. Though his name has been printed in the cause list,

no one has turned up. Hence, the Civil Revision Petition is dismissed for

default. No costs. Consequently, connected Miscellaneous Petition is closed.

14.06.2021

Index : Yes/No Internet : Yes/No das To

1.The Rent Control Appellate Authority/Sub Court, Tiruchendur.

2.The Rent Controller/District Munsif Court, Tiruchendur

https://www.mhc.tn.gov.in/judis/ CRP(MD).No.1406 of 2021

K.MURALI SHANKAR, J.

das

Note:

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

C.R.P. (MD).No.1406 of 2019 and C.M.P.(MD)No.7461 of 2019

14.06.2021

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