S.Balasubramaniyan vs Govindan
2021 Latest Caselaw 12676 Mad

                                                                            C.R.P(MD) No. 745 of 2014


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED :29.06.2021

                                                    CORAM:

                                   THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                          C.R.P.(MD)(NPD) No.745 of 2014
                                                      and
                                               M.P.(MD)No.1 of 2014

                 1.S.Balasubramaniyan
                 2.Sellayee
                 3.Rajeswari
                 4.Minor Monisha Devi
                 5.Minor Abinaya
                 (Respondents 4 and 5 are represented by
                 their Mother and Guardian, 3rd appellant
                 Rajeswari)                                         ... Petitioners
                                                       -vs-


                 Govindan                                                ... Respondent


                 PRAYER: Civil Revision Petition is filed under Section 25 of the Tamilnadu

                 Building Lease and Rent Control Act 18/60 as amended by Act 23/73, to set aside

                 the decreetal and fair order of eviction passed in RCA No.25/2010 dated

                 1/4

https://www.mhc.tn.gov.in/judis/
                                                                                 C.R.P(MD) No. 745 of 2014


                 28.11.2013 on the file of the Rent Control Appellate Authority, (Principal

                 Subordinate Judge), Trichirappalli, confirming the degree and judgment of the

                 RCOP No.11/1992 dated 19.10.2010 on the file of the Rent Controller, (Principal

                 District Munsif), Trichirappalli and allow this revision petition.


                                          For Petitioners : Mr.S.Muthukrishnan

                                          For Respondent : Mr.Raguvaran Gopalan

                                                     ORDER

The present Civil Revision Petition is filed to set aside the decreetal and

fair order of eviction passed in RCA No.25/2010 dated 28.11.2013 on the file of

the Rent Control Appellate Authority, (Principal Subordinate Judge),

Trichirappalli, confirming the degree and judgment of the RCOP No.11/1992

dated 19.10.2010 on the file of the Rent Controller, (Principal District Munsif),

Trichirappalli.

2.When the matter is taken up for hearing, the learned counsel for the

petitioners would submit that the dispute between the parties has been settled out

of Court. Hence, nothing survives for further adjudication in this petition.

https://www.mhc.tn.gov.in/judis/ C.R.P(MD) No. 745 of 2014

3. Recording the submission made by the learned counsel for the petitioner,

this Civil Revision Petition is closed. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                               29.06.2021

                 Internet : Yes / No
                 Index    : Yes / No
                 msa/cp




                 To:

1. The Rent Control Appellate Authority, (Principal Subordinate Judge), Trichirappalli.

2.The Rent Controller, (Principal District Munsif), Trichirappalli.

https://www.mhc.tn.gov.in/judis/ C.R.P(MD) No. 745 of 2014

A.A.NAKKIRAN, J.

msa/cp

Order made in C.R.P.(MD)(NPD) No.745 of 2014 and M.P.(MD)No.1 of 2014

Dated:

29.06.2021

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