Madras High Court
P.Raman Reddy vs Meenakshi on 21 September, 2021
C.R.P. (NPD) No.1296 of 2021
and C.M.P. No.10122 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.09.2021
CORAM:
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
C.R.P. (NPD) No.1296 of 2021
and C.M.P. No.10122 of 2021
P.Raman Reddy ... Petitioner /
Respondent
versus
1.Meenakshi
2.K.Savitha ... Respondents /
Petitioners
PRAYER: Civil Revision Petition has been filed under Section 25(1) of the
Tamil Nadu Buildings (Lease and Rent Control) Act,1960, to call for the
records and set aside the Order passed by the learned Rent Control Appellate
Authority cum IX Small Causes Court at Chennai in R.C.A.No.104 of 2018
dated 13.02.2020, confirming the order of the Rent Controller cum XVI
Small Causes Court, Chennai in R.C.O.P.No.516 of 2016 dated 24.11.2017
and the petition for eviction in the above R.C.O.P.No.516 of 2016, may be
dismissed.
For Petitioner : Mr.V.Ramana Reddy
For Respondents : Mr.Dinesh Kumar
1/4
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C.R.P. (NPD) No.1296 of 2021
and C.M.P. No.10122 of 2021
ORDER
This Civil Revision Petition is filed against the judgment of the
learned Rent Control Appellate Authority cum IX Small Causes Court,
Chennai in R.C.A.No.104 of 2018 dated 13.02.2020, confirming the order of
the learned Rent Controller cum XVI Small Causes Court, in
R.C.O.P.No.516 of 2016 dated 24.11.2017.
2. It is submitted by the learned counsel for the respondents
that, R.C.O.P.No.516 of 2016 was filed on the ground of owners occupation.
During the enquiry before the learned Rent Controller, the petitioner denied
the title of the respondents. Therefore, the eviction was ordered on the ground
of owners occupation and denial of title. Against the order of eviction, the
petitioner / tenant preferred R.C.A.No.104 of 2018 and the learned Rent
Control Appellate Authority confirmed the order of the learned Rent
Controller on both grounds. Against the said judgment of the learned Rent
Control Appellate Authority, this Civil Revision Petition is preferred.
3. The learned counsel for the petitioner submitted that, now
the tenant has vacated the premises and handed over the key. He further
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C.R.P. (NPD) No.1296 of 2021
and C.M.P. No.10122 of 2021
submitted that, the landlord is liable to pay the advance amount of
Rs.75,000/- and a sum of Rs.12,00,000/- spent on repairing the premises.
However, it is not for this Court to go into all these aspects now. It is for the
petitioner / tenant to work out his remedy in the manner known to law.
4. It is not in dispute that, now the petitioner / tenant has
vacated the premises and handed over the key. In view of this changed
circumstances, nothing survives in this Petition. Therefore, this Civil Revision
Petition is closed, as infructuous. Consequently, connected Miscellaneous
Petition is closed. However, there is no order as to costs.
21.09.2021
Speaking order / Non-speaking order
Index : Yes / No
psa / sri
To
1.The IX Small Causes Court,
Chennai.
2.The XVI Small Causes Court,
Chennai.
http://www.judis.nic.in
C.R.P. (NPD) No.1296 of 2021
and C.M.P. No.10122 of 2021
G.CHANDRASEKHARAN, J.
psa / sri
C.R.P. (NPD) No.1296 of 2021
and C.M.P. No.10122 of 2021
21.09.2021
http://www.judis.nic.in
