P.Krishnan vs K.C.Anurudhan
2021 Latest Caselaw 6435 Mad

                                                                            CRP.NPD.No.3870 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 10.03.2021

                                                          CORAM

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

                                             CRP.NPD.No. 3870 of 2016


                    P.Krishnan                                                     ... Petitioner

                                                           Vs.

                    K.C.Anurudhan                                              ... Respondent

                    PRAYER: The Civil Revision Petition is filed under Section 25(1) of the

                    Tamil Nadu Buildings (Lease & Rent Control) Act, 1960, to set aside the

                    fair and final order dated 08.01.2016 made in R.C.A.No.8/2013 on the file

                    of the Principal Sub-Court, Coimbatore, which confirmed fair and final

                    order dated 17.04.2013 made in R.C.O.P.No.181/2010 on the file of the

                    Principal District Munsif Court, Coimbatore.



                                         For Petitioner     : Mr.P.M.Duraiswamy

                                         For Respondent     : Mr.C.Deivasigamani




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https://www.mhc.tn.gov.in/judis/
                                                                              CRP.NPD.No.3870 of 2016



                                                      ORDER

This Civil Revision Petition is directed as against the judgment and

decree passed in R.C.A.No.8 of 2013 dated 08.01.2016 on the file of the

learned learned Principal Sub Judge, Coimbatore, confirming the fair and

final order passed in R.C.O.P.No.181 of 2010 dated 17.04.2013 on the file

of learned Principal District Munsif, Coimbatore.

2. The learned counsel for the respondent submitted that the matter

has been settlement between the parties and therefore, nothing survives in

this Civil Revision Petition.

3. Recording the said submission of the learned counsel for the

respondent, this Civil Revision Petition is dismissed as infructuous. No

costs.

10.03.2021 Speaking/Non-speaking order Index : Yes/No Internet : Yes/No kv

https://www.mhc.tn.gov.in/judis/ CRP.NPD.No.3870 of 2016

To

1. The Principal Sub-Court, Coimbatore.

2. The Principal District Munsif Court, Coimbatore.

https://www.mhc.tn.gov.in/judis/ CRP.NPD.No.3870 of 2016

G.K.ILANTHIRAIYAN,J.

kv

CRP.NPD.No. 3870 of 2016

https://www.mhc.tn.gov.in/judis/ CRP.NPD.No.3870 of 2016

10.03.2021

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