M.R.Harivasudevan vs K.V.Rajkumar
2021 Latest Caselaw 22575 Mad

                                                                         C.R.P.(MD) No.1412 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 17.11.2021

                                                      CORAM :

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                          C.R.P.(MD) No.1412 of 2021
                                                      and
                                      C.M.P.(MD) Nos.7965 and 9188 of 2021

                M.R.Harivasudevan                                                ... Petitioner

                                                           vs.

                K.V.Rajkumar                                                     ... Respondent

                PRAYER:- This Petition is filed under Section 115 of the Code of Civil
                Procedure, to set aside the judgment and decree dated 30.11.2020 made in
                R.C.A.No.21 of 2016 on the file of the Rent Control Appellate
                Authority/Principal Subordinate Court, Madurai, confirming the judgment and
                decree dated 23.03.2016 made in RCOP.No.102 of 2009 on the file of the
                Principal Rent Controller (Principal District Munsif Court), Madurai Town,
                pending disposal of the above civil revision petition.

                                     For Petitioner    : Mr.P.Thiyagarajan
                                     For Respondent    : Mr.T.R.Subramanian

                                                      ORDER

When the matter is taken up for hearing, the learned counsel appearing

for the petitioner has filed an affidavit of undertaking before this Court,

wherein, it has been stated as follows:-

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C.R.P.(MD) No.1412 of 2021

“1.I am the petitioner in the above Civil Revision Petition and as such I am well acquainted with the facts of the case.

2.I submit that I have filed the above Civil Revision Petition challenging the eviction order dated 30.11.2020 made in R.C.A.No.21 of 2016 on the file of the Rent Control Appellate Authority, Madurai confirming the order dated 23.03.2016 made in RCOP.No.102 of 2009 on the file of the Principal Rent Controller, Madurai Town.

3.I submit that now I hereby agree and undertake to vacate and hand over the vacant possession of the demised premises to the respondent/landlord on or before 01.06.2022.”

2.The affidavit is taken on file and the Civil Revision Petition is disposed

of recording the undertaking that the petitioner will vacate the property on or

before 01.06.2022. It is needless to state that he will continue to pay rent

without any default. No costs. Consequently, connected miscellaneous petitions

are closed.

                Index             : Yes / No                                            17.11.2021
                Internet          : Yes / No
                mm

                To

1.The Principal Subordinate Judge, Madurai.

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

C.R.P.(MD) No.1412 of 2021

2.The Principal District Munsif, Madurai Town, Madurai.

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

C.R.P.(MD) No.1412 of 2021

P.T.ASHA., J.

mm

C.R.P.(MD) No.1412 of 2021

17.11.2021

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