A.V.S.Balaji vs A.Parasuraman
2021 Latest Caselaw 12689 Mad

                                                  C.R.P.(NPD)No.3655 of 2018

          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                            DATED : 29.06.2021

                                     CORAM

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

                        C.R.P.(NPD)No.3655 of 2018
                        and C.M.P.No.20352 of 2018

A.V.S.Balaji                                            ... Petitioner

                                      Vs.

A.Parasuraman                                           ... Respondent


Prayer :- Civil Revision Petition is filed under Section 25 of the Tamil
Nadu Buildings (Lease & Rent Control) Act, to set aside the judgment
decree dated 04.07.2018 passed in R.C.A.No.458 of 2015 on the file of the
VII Small Causes Court, Chennai confirming the judgment and decree dated
20.07.2016 made in R.C.O.P.No.362 of 2015 on the file of the XII Small
Causes Court, Chennai.


                    For Petitioner     : Mr.A.Laxmi Raj Rathnam
                    For Respondent     : Mr. P.Rajendrakumar




Page 1 of 4
                                                    C.R.P.(NPD)No.3655 of 2018

                                   ORDER

This Civil Revision Petition has been filed challenging the

order dated 04.07.2018 passed by the learned VII Judge, Small Causes

Court, Chennai, in R.C.A.No.458 of 2015, confirming the order dated

20.07.2016 passed by the learned XII Judge, Small Causes Court, Chennai

in R.C.O.P.No.362 of 2015, thereby evicting the petitioner from the petition

premises.

2. The petitioner is the tenant and the respondent is the landlord.

The respondent filed petition in R.C.O.P.No.362 of 2015 as against the

petitioner for eviction and handed over the vacant possession. The learned

Rent Controller by an order dated 20.07.2016 directed the petitioner to

vacate the petition premises and handed over the vacant possession to the

respondent within a period of two months. Aggrieved by the same the

petitioner filed appeal before the learned Rent Control Appellate Authority

in R.C.A.No.458 of 2016 and the same was dismissed on 04.07.2018 by

confirming the order passed by the learned Rent Controller. Aggrieved by

the same the present Civil Revision Petition.

C.R.P.(NPD)No.3655 of 2018

3. Today, when the matter is taken up for hearing, the learned

counsel appearing on either side submitted that the petitioner vacated the

petition premises and handed over the vacant possession to the respondent.

Therefore, the revision petition has become infructuous and nothing survive

in this petition.

4. Accordingly, this Civil Revision Petition is dismissed as

Infructuous. Consequently, connected miscellaneous petition is closed.

There shall be no order as to costs.

29.06.2021 Internet : Yes Index : Yes/No Speaking order/Non-speaking order rts To

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

2. The XII Judge Small Causes Court, Chennai.

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

C.R.P.(NPD)No.3655 of 2018

G.K.ILANTHIRAIYAN, J.

rts

C.R.P.(NPD)No.3655 of 2018 and C.M.P.No.20352 of 2018

29.06.2021