The Tamil Nadu Handloom Weavers' vs M.Mohamed Mohideen
2022 Latest Caselaw 8685 Mad

                                                                                  C.R.P (NPD) No.268 of 2022



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 25.04.2022

                                          CORAM: JUSTICE N.SESHASAYEE

                                               C.R.P (NPD) No.268 of 2022


                The Tamil Nadu Handloom Weavers'
                Co-operative Society Ltd. (Co-Optex)
                represented by
                The Senior Regional Manager
                Co-Optex Regional Office
                No.350, Pantheon Road
                Egmore, Chennai - 600 008                                     ... Petitioner

                                                            Vs.

                1.M.Mohamed Mohideen
                2.M.Basheerudeen
                3.M.Thajudeen
                4.M.Jamaludeen
                5.S.Narayanasamy                                              ... Respondents

                PRAYER: The Civil Revision Petition filed under Section 25 of the Tamil Nadu

                Buildings (Lease and Rent Control) Act, 1960, to set aside the judgment and

                decree dated 13.9.2021 passed in RCA No.263 of 2017 on the file of VIII Court

                of Small Causes, Chennai modifying the order and decree dated 26.10.2010

                passed in RCOP No.1527 of 2014, on the file of XII Court of Small Causes,

                Chennai.

                                   For Petitioners          :     Mr.P.B.Balaji
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https://www.mhc.tn.gov.in/judis
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                                                                                 C.R.P (NPD) No.268 of 2022



                                  For Respondents          :     Mr.P.Rajesh, for R5


                                                       ORDER

When the revision petition is taken up for hearing, the learned counsel

appearing for the petitioner submitted that the revision petition may be

dismissed as against respondents 1 to 4, as the respondents 1 to 4 have already

sold the property to the 5th respondent. He has also made an endorsement to

that effect. The endorsement is recorded.

2. The learned counsel for the revision petitioner and the learned counsel

appearing for the 5th respondent jointly submitted that their parties have

arrived at a consensus and the same has been reduced into a Joint Memo of

Compromise dated 06.03.2022. The memo is signed by the petitioner, the 5th

respondent and their respective counsels. In paragraph 2 of the Joint

Compromise Memo, it has been stated thus:

"2. The petitioner has vacated and handover vacant possession of the tenanted premises to the respondents and the respondents have paid a sum of Rs.1,00,000/- (Rupees one lakh only) by way of Demand Draft No.002594 dated 22.03.2022.The petitioner

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C.R.P (NPD) No.268 of 2022

acknowledges receipt of Rs.1,00,000/- as full and final settlement of all claims and there are no mutual claims on either side."

3. Recording the Joint Memo of Compromise dated 06.03.2022, the civil

revision petition is disposed of. However, there will be no order as to costs. The

Joint Memo of Compromise, shall form part of the order.

25.04.2022

Asr

To

1.The VIII Court of Small Causes, Chennai

2.The XII Court of Small Causes, Chennai

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

C.R.P (NPD) No.268 of 2022

N.SESHASAYEE, J.,

Asr

C.R.P (NPD) No.268 of 2022

25.04.2022

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