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R.P.Hamsa vs M.V.Jayakumar
2021 Latest Caselaw 6104 Mad

Citation : 2021 Latest Caselaw 6104 Mad
Judgement Date : 8 March, 2021

Madras High Court
R.P.Hamsa vs M.V.Jayakumar on 8 March, 2021
                                                                     C.R.P. (NPD) Nos. 175 and 176 of 2017

                              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) Nos. 175 and 176 of 2017

                R.P.Hamsa                                             ... Petitioner in both C.R.P.s

                                                         -vs-

                1. M.V.Jayakumar

                2. M.V.Loganathan

                3. M.V.Koteeswaran                                 ... Respondents in both C.R.P.s

                Prayer in C.R.P. (NPD) No. 175 of 2017:- Civil Revision Petition filed under
                Section 25 of the Tamil Nadu Buildings (Lease and Rent) Control Act, 1960,
                praying to set aside the Judgment and Decree passed in R.C.A. No. 54 of 2015
                dated 25.07.2016 passed by the Learned VII Judge, Court of Small Causes at
                Chennai (Rent Controller Appellate Authority) partly allowing R.C.A. No. 54
                of 2015 and modifying the fair and decreetal order dated 23.12.2014 in
                R.C.O.P. No. 747 of 2013 by the Learned XII Judge, Court of Small Causes at
                Chennai (Rent Controller), by fixing the fair rent at Rs. 19,145/- per month.


                Prayer in C.R.P. (NPD) No. 176 of 2017:- Civil Revision Petition filed under
                Section 25 of the Tamil Nadu Buildings (Lease and Rent) Control Act, 1960,
                praying to allow the Civil Revision Petition against the Judgment and Decree
                passed in R.C.A. No. 101 of 2015 dated 25.07.2016 passed by the Learned VII

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                                                                    C.R.P. (NPD) Nos. 175 and 176 of 2017

                Judge, Court of Small Causes at Chennai (Rent Controller Appellate Authority)
                dismissing R.C.A. No. 101 of 2015 and partly modifying the fair and decreetal
                order dated 23.12.2014 in R.C.O.P. No. 747 of 2013 by the Learned XII Judge,
                Court of Small Causes at Chennai (Rent Controller), by fixing the fair rent at
                Rs.19,145/- per month.


                          For Petitioner    :     Mr. B.Balachander
                                                  for Mr. Ashok Menon (in both C.R.P.s)

                          For Respondents :       Mr. M.Chinnathambi
                                                  for Mr. N.Premkumar (in both C.R.P.s)

                                            COMMON ORDER
                                            (through video conference)

                          Learned Counsel appearing for the Petitioner submit that the matter has

                been settled out of Court between the parties and seeks permission of this Court

                to withdraw the Civil Revision Petitions. He has filed a memo dated 08.03.2021

                to that effect through e-mail, which is recorded.



                2.        Accordingly, the Civil Revision Petitions are dismissed as withdrawn.

                No costs.


                                                                                          08.03.2021
                                                                                             2/2
                vjt
                Index: Yes/No
                Note: Issue order copy by 15.03.2021.

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                2/4
                                                 C.R.P. (NPD) Nos. 175 and 176 of 2017



                To

                1. The VII Small Causes Court,
                   Chennai.

                2. The XII Small Causes Court,
                   Chennai.




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                3/4
                                             C.R.P. (NPD) Nos. 175 and 176 of 2017



                                              P.D. AUDIKESAVALU, J.

vjt

C.R.P. (NPD) Nos. 175 and 176 of 2017

08.03.2021 https://www.mhc.tn.gov.in/judis/

 
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