M.K.Velayudham vs May Lambert
2021 Latest Caselaw 19442 Mad

                                                                            CRP (NPD).No.1687 of 2006

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                             DATED : 22.09.2021
                                                 CORAM
                                The Hon'ble Mr.Justice Krishnan Ramasamy

                                            C.R.P (NPD)No.1687 of 2006

                      M.K.Velayudham
                                                                        ..Revision Petitioner

                                                           vs.

                      1.May Lambert
                      2.Dinakaran Lambert
                      3.Chandran Lambert
                      4.Chandra Murali                                  ..Respondents


                      PRAYER:
                            Civil Revision Petition filed under Section 25 of Tamil Nadu Building
                      (Lease and Rent Control) Act 18 of 1960, as amended by Act 23 of 1973 to
                      set aside the Judgment and decree dated 16.10.2006 made in RCA
                      No.923/2002 on the file of VII Judge, Small Causes Court, Chennai,
                      confirming the order and decree dated 27.09.2002 in RCOP No.1749 of 1995
                      on the Court of XIII Judge, Small Cause Court, Chennai.


                                 For Revision Petitioner   : M/s. I.Paul Noble Devakumar
                                                             (No appearance)

                                For Respondents        :   .Mr.A.S.Kailasam & Associates
                                                           (No appearance)

                      1/4

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                                                                               CRP (NPD).No.1687 of 2006



                                                       ORDER

This Civil Revision Petition was filed in the year 2006 and the same

has been pending for the past 15 years. This matter relates rent control

eviction proceedings. Both the Courts below concurrently ordered eviction

against the revision petitioner (tenant). Challenging the order of eviction, the

present Revision Petition is filed. Subsequent to the filing of this Revision

Petition, the matter was listed for number of times, and despite the same, the

revision petitioner has not shown any interest in pursing the matter. Even

today, when the matter is called, none appeared for the revision petitioner.

Therefore, the Civil Revision Petition is dismissed for non-

prosecution. No costs.

22.09.2021

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

http://www.judis.nic.in CRP (NPD).No.1687 of 2006

To

1. The VII Judge, Small Causes Court, Chennai.

2. The XIII Judge, Small Cause Court, Chennai.

http://www.judis.nic.in CRP (NPD).No.1687 of 2006

Krishnan Ramasamy, J., sd

C.R.P (NPD)No.1687 of 2006

22.09.202

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