Sikkandhar Basha vs D.A.Suresh
2021 Latest Caselaw 18121 Mad

                                                                      C.R.P.(NPD).No.1623 of 2018

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 03.09.2021

                                                        CORAM:

                               THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                            C.R.P.(NPD).No.1623 of 2018
                                                        and
                                               C.M.P.No.8789 of 2018
                    Sikkandhar Basha                                           .. Petitioner
                                                          Vs.
                    D.A.Suresh                                                 .. Respondent


                    Prayer: This Civil Revision Petition is filed under Section 25(1) of Tamil Nadu
                    Buildings Lease and Rent Control Act, 1960, against the judgment and decree
                    dated 30.09.2016 made in R.C.A.No.759 of 2014 on the file of the VIII Small
                    Causes Court, Chennai confirming the order and decree dated 12.06.2014
                    made in R.C.O.P.No.1262 of 2012 on the file of the XI Small Causes Court,
                    Chennai.
                                       For Petitioner      :    Mr.P.Vasanth
                                       For Respondent      :    Mr.P.B.Balaji
                                                                for Mr.P.B.Ramanujam

                                                        ORDER

(The matter is heard through “Video Conferencing/Hybrid Mode”.)

The learned counsel appearing for the petitioner as well as the learned

counsel appearing for the respondent submitted that the parties have settled the

http://www.judis.nic.in C.R.P.(NPD).No.1623 of 2018

matter and petitioner agreed to vacate and hand over the vacant possession of

the property on or before 31.07.2022 to the respondent. The petitioner filed an

affidavit of undertaking that he will vacate and surrender the said premises to

the respondent on or before 31.07.2022 and agreed to pay monthly rent at the

rate of Rs.5,600/- (Rupees Five Thousand Six Hundred Only) till such time. A

joint memo of compromise dated 19.08.2021 entered into between the parties

signed by both the parties as well as counsels was filed before the Registry.

Both the learned counsel appearing for the petitioner as well as the respondent

identified the signatures of petitioner and respondent and submitted that the

Civil Revision Petition may be disposed of in terms of said joint memo of

compromise.

2.Recording the above said submissions, the Civil Revision Petition is

disposed of as per the terms of compromise memo. The memo of compromise

shall form part of the decree. The petitioner is directed to deliver the vacant

possession to the respondent as per the terms of joint memo of compromise

and affidavit of undertaking, on or before 31.07.2022. Consequently, the

connected Miscellaneous Petition is closed. No costs.

                                                                                   03.09.2021
                    krk


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                                                C.R.P.(NPD).No.1623 of 2018

                    Index       : Yes / No
                    Internet    : Yes / No



                    To

                    1.The Learned VIII Judge,
                      Small Causes Court,
                      Chennai

                    2.The Learned XI Judge,
                      Small Causes Court,
                      Chennai.





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                           C.R.P.(NPD).No.1623 of 2018



                                 V.M.VELUMANI, J.
                                             krk




                          C.R.P.(NPD).No.1623 of 2018




                                           03.09.2021




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