M.V.Jayakumar vs R.P.Hamsa
2021 Latest Caselaw 6073 Mad

                                                                               C.R.P. (NPD) No. 3514 of 2016

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 08.03.2021

                                                            CORAM

                                   THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU

                                               C.R.P. (NPD) No. 3514 of 2016

                1. M.V.Jayakumar

                2. M.V.Loganathan

                3. M.V.Koteeswaran                                                         ... Petitioners

                                                             -vs-

                R.P.Hamsa                                                                 ... Respondent

                Prayer:- Civil Revision Petition filed under Section 25 of the Tamil Nadu

                Buildings (Lease and Rent) Control Act, 1960, praying to allow this Civil

                Revision Petition by setting aside the Judgment and Decree dated 25.07.2016

                made in R.C.A. No. 54 of 2015 on the file of the VII Small Causes Judge,

                Chennai (Rent Control Appellate Authority) by modifying the Order and

                Decree dated 23.12.2014 passed in R.C.O.P. No. 747 of 2013 on the file of the

                XII Small Causes Judge, Chennai (Rent Controller).

                                    For Petitioners     :    Mr. M.Chinnathambi
                                                             for Mr. N.Premkumar

                                    For Respondent      :    Mr. B.Balachander



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                                                                           C.R.P. (NPD) No. 3514 of 2016



                                                                      P.D. AUDIKESAVALU, J.

                                                                                                    vjt
                                                   ORDER

(through video conference)

Learned Counsel for the Petitioners submit that the matter has been

settled out of Court between the parties and has become infructuous. He has

also filed a memo dated 08.03.2021 to that effect through e-mail, which is

recorded.

2. Accordingly, the Civil Revision Petition is dismissed as infructuous. No

costs.

08.03.2021

vjt

Index: Yes/No

Note: Issue order copy by 15.03.2021.

To

1. The VII Small Causes Court, Chennai.

2. The XII Small Causes Court, Chennai.

C.R.P. (NPD) No. 3514 of 2016

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