Manikandan vs S.T.Sartaj
2022 Latest Caselaw 8518 Mad

                                                                           C.R.P.(NPD) No.992 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 22.04.2022

                                         CORAM : JUSTICE N.SESHASAYEE

                                              C.R.P.(NPD) No.992 of 2022
                                              and C.M.P.No.5137 of 2022



                     Manikandan                               ... Petitioner / Appellant / Tenant



                                                            Vs.


                     S.T.Sartaj                               ...Respondent/Respondent/Landlord

                     Prayer : Civil Revision Petition filed under Section 25 of the Tamil Nadu
                     Buildings (Lease and Rent Control) Act 1960, praying to set aside the
                     decree and judgment passed on 15.11.2021 in RCA.No.233 of 2016 on the
                     file of the learned VII Judge, Court of Small Causes at Chennai, confirming
                     the order and decretal order in RCOP.No.681 of 2013 dated 26.02.2016
                     passed by the learned XV Judge, Court of Small Causes, Chennai.




                                    For Petitioner      :     Mr.M.Kosalaraman

                                    For Respondent      :     Ms.R.S.Padmasini




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                                                                         C.R.P.(NPD) No.992 of 2022



                                                       ORDER

This revision is preferred by the tenant, who challenges the order of

eviction concurrently passed both by the Rent Controller as well as the

Rent Control Appellate Authority under Section 23 of the Tamil Nadu

Buildings (Lease and Rent Control) Act, 1960.

2. When the matter came up for admission on 12.04.2022, the learned

counsel for the tenant submitted that some negotiation talks have

commenced among the parties, and that the tenant has voluntarily agreed to

vacate the tenancy premises.

3. Today, the tenant has filed an affidavit voluntarily, wherein he has

undertaken to vacate the premises within a period of six months from

today. The said voluntary undertaking of the revision petitioner/tenant is

recorded, and the affidavit is also recorded and taken on file. The tenant

is stated to have made a deposit of Rs.50,000/- to the respondent, and this is

required to be repaid, to which, the landlord undertakes to repay the same,

at the time when the keys are handed over to him.

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

C.R.P.(NPD) No.992 of 2022

4. Accordingly, the revision is disposed of, directing the revision

petitioner/tenant to vacate the premises within a period of six months from

today, and, the landlord is directed to pay the advance amount to the tenant,

at the time when the keys are so handed over to him. No costs.

Consequently, connected miscellaneous petition is closed.

22.04.2022

Index : Yes / No Internet : Yes / No Speaking order / Non-speaking order

ds

To:

1.The Judge VII Court of Small Causes Chennai.

2.The Judge XV Court of Small Causes Chennai.

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

C.R.P.(NPD) No.992 of 2022

N.SESHASAYEE.J.,

ds

C.R.P.(NPD) No.992 of 2022

22.04.2022

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