M/S.Uttam Roadways P Ltd vs Nagarajan
2021 Latest Caselaw 12704 Mad

                                                                       CRP.Nos.397 & 441/2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED 29.06.2021

                                                      CORAM

                                   THE HONOURABLE MR. JUSTICE C.V.KARTHIKEYAN

                       CRP [NPD] .Nos.397 & 441/2019 & CMP.No.2713/2019 in CRP.[NPD]
                                                 No.397/2019

                                                [Video Conferencing]

                     M/s.Uttam Roadways P Ltd
                     rep.by its Divisional Manager
                     No.2/73 Venkata Maistry Street
                     Mannady, Chennai.                                    ..     Petitioner in
                                                                                  both CRPs

                                                      Versus

                     Nagarajan                                            ..      Respondent

in both CRPs

Prayer in CRP.No.397/2019:- Civil Revision Petition filed under Article 227 of the Constitution of India against the judgment and decree dated 13.11.2018 made in RCA No.126/2017 by the learned IX Small Causes Court, Chennai confirming the fair and decreetal order dated 27.01.2017 made in RCOP.No.2346/2013 by the learned X Small Causes Court, Chennai.

Prayer in CRP.No.441/2019:- Civil Revision Petition filed under Article

https://www.mhc.tn.gov.in/judis/ CRP.Nos.397 & 441/2019

227 of the Constitution of India against the judgment and decree dated 13.11.2018 made in RCA No.262/2017 by the learned IX Small Causes Court, Chennai confirming the fair and decreetal order dated 27.01.2017 made in RCOP.No.1600/2014 by the learned X Small Causes Court, Chennai.

                                     For Petitioner in
                                     both CRPs                  :      Mr.N.Mariappan

                                     For Respondent in
                                     both CRPs                  :      Mr.Dinesh Rajkumar

                                                      COMMON ORDER

                     (1)       In both the revision petitions, parties are the same. The tenant is the

                               revision petitioner.

                     (2)       It is informed by Mr.Dinesh Rajkumar, learned counsel for the

respondent/landlord that the tenant had vacated the petition premises

and handed over vacant possession. It is his claim that nothing

further survives in the revision petitions.

(3) The presence of Mr.M.Mariappan, learned counsel for the revision

petitioner is also acknowledged.

(4) Both the Civil Revision Petitions are dismissed as infructuous.

(5) It is also informed that the original documents have been filed in

https://www.mhc.tn.gov.in/judis/ CRP.Nos.397 & 441/2019

RCOP.No.2346/2013, which was pending on the file of the learned

Judge, X Small Causes Court, Chennai, pursuant to which, CRP

[NPD] No.397/2019 has been filed.

(6) Learned counsel placed a request that the original documents may be

returned.

(7) Such request can be placed before the concerned learned Judge, viz.,

learned Judge, X Small Causes Court, at Chennai and on substitution

of copies of documents I am confident that the Rent Controller would

accede to the return of the originals after following due procedure. No

costs. Consequently, the connected miscellaneous petition is closed.

                                                                                          29.06.2021

                     AP
                     Internet    : Yes
                     To

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

2.The Judge, IX Small Causes Court, Chennai.

C.V.KARTHIKEYAN, J.,

AP

https://www.mhc.tn.gov.in/judis/ CRP.Nos.397 & 441/2019

CRP.Nos.397 & 441/2019

29.06.2021

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