P.Jayaraman .. Revision vs P.Malleswari
2021 Latest Caselaw 17985 Mad

                                                                             CRP (NPD)No.4669 & 4670 of 2015

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED : 02.09.2021
                                                      CORAM

                                      The Hon'ble Mr.Justice Krishnan Ramasamy

                                              CRP (NPD)Nos.4669 & 4670 of 2015
                                                           and
                                                     M.P.No.1 of 2015


                     P.Jayaraman                                  .. Revision Petitioner in both C.R.Ps.

                                                                vs.

                     P.Malleswari                                         ..Respondent in both C.R.Ps.

                     PRAYER in CRP (NPD)No.4669 of 2015
                               Civil Revision Petition filed under Section 25 (1) of the Tamil Nadu
                     Buildings (Lease and Rent Control Act) to set aside the judgment and
                     decree, dated 31.03.2015, passed in R.C.A.No.831 of 2006 on the file of VII
                     Small Causes Court, Chennai confirming the Fair order and Decretal Order
                     dated 09.06.2006 passed in R.C.O.P.No.2130 of 2005 on the file of XIII
                     Small Causes Court, Chennai and set aside the same.


                     PRAYER in CRP (NPD)No. 4670 of 2015
                                   Civil Revision Petition filed under Section 25 (1) of the Tamil Nadu
                     Buildings (Lease and Rent Control Act) to set aside the judgment and
                     decree, dated 31.03.2015, passed in R.C.A.No.1040 of 2006 on the file of


                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                        CRP (NPD)No.4669 & 4670 of 2015

                     VII Small Causes Court, Chennai confirming the Fair order and Decretal
                     Order dated 17.04.2006 passed M.P.No.130 of 2006, in R.C.O.P.No.2130 of
                     2005 on the file of XIII Small Causes Court, Chennai and set aside the
                     same.


                     For appearance in Both CRPs.

                                     For Revision Petitioner    - M/S.K.Meenakshisundaram
                                                                  (No appearance)

                                     For Respondent             -   Notice not Ready

                                                      ORDER

It is manifest from the Order Sheet that on 11.12.2015, this Court

while ordering notice of motion, granted Interim Stay. Thereafter, the

matter was listed for two occasions, i.e. 04.08.2021 and 11.08.2021 and

during those two occasions, there was no representation on behalf of the

revision petitioner. Service is also not completed due to furnishing of

improper address.

2. Today (02.09.2021), when the matter is taken up for hearing,

none appeared on behalf of the revision petitioner. Both the Revision

Petitions were filed in the year 2015. Thus, for the past six years, the

https://www.mhc.tn.gov.in/judis/ CRP (NPD)No.4669 & 4670 of 2015

revision petitioner has not taken any steps to prosecute the case, which per

se shows that he is not interested in pursuing the matter any further.

3. Hence, both the Civil Revision Petitions are dismissed for non-

prosecution. No costs. Consequently, Civil Miscellaneous Petition for stay

is also dismissed.

02.09.2021

Index: Yes/No Speaking/Non-speaking Order sd

To

1. VII Small Causes Court, Chennai.

2. XIII Small Causes Court, Chennai.

https://www.mhc.tn.gov.in/judis/ CRP (NPD)No.4669 & 4670 of 2015

Krishnan Ramasamy, J., sd

CRP (NPD)Nos.4669 & 4670 of 2015 and M.P.No.1 of 2015

02.09.2021

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