S.Manoharan vs A.Thanigaivel
2021 Latest Caselaw 5371 Mad

                                                                                  C.R.P.(PD).No.361 of 2021

                                   IN THE HIGH COURT OF JUDICATURE OF MADRAS

                                                       DATED: 01.03.2021

                                                           CORAM:

                            THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN

                                                C.R.P.(PD)No.361 of 2021
                                                          and
                                                 C.M.P.No.3074 of 2021

                     S.Manoharan                                                     ...Petitioner

                                                              Vs

                     A.Thanigaivel                                                   ...Respondent

                     PRAYER: Civil Revision Petition filed under Section 25 of Tamil Nadu
                     Buildings (Lease and Rent Control) Act 1960 as amended by Act 23 of
                     1973 And Act 1 of 1980 to set aside the judgment and decree dated
                     14.12.2020 in R.C.A.No.6 of 2019 on the file of the Subordinate Court
                     cum Rent Control Appellate Authority at Ponneri confirming the eviction
                     order dated 07.09.2019 passed in R.C.O.P.No.18 of 2018 on the file of
                     the District Munsif Court, Thiruvottiyur.


                                      For Petitioner       : Mrs.M.Akila

                                      For Caveator         : Mr.S.Veeraraghavan




https://www.mhc.tn.gov.in/judis/
                     1
                                                                          C.R.P.(PD).No.361 of 2021

                                                     ORDER

In an earlier occasion, the Rent Control Appellate Authority/

learned Principal Sub Judge, Ponneri directed the petitioner herein to

hand over the possession of the petition mentioned property to the

respondent herein within a period of two months.

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

counsel for the petitioner appeared before this Court and submitted that

the petitioner has already handed over the vacant possession of the

property to the respondent on 14.02.2021. Hence, this petition becomes

infructuous.

3. Considering the submissions made by the learned counsel for

the petitioner, the present petition stands dismissed as infructuous. No

costs. Consequently, connected Civil Miscellaneous Petition is closed.

01.03.2021 Index:Yes/No Speaking order/Non Speaking order sbn

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

C.R.P.(PD).No.361 of 2021

To

1. The Subordinate Court cum Rent Control Appellate Authority, Ponneri

2. The District Munsif Court, Thiruvottiyur.

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

C.R.P.(PD).No.361 of 2021

V.BHAVANI SUBBAROYAN, J.

sbn

C.R.P.(PD)No.361 of 2021 and C.M.P.No.3074 of 2021

01.03.2021

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