S.Jegadeesh vs A.N.Subramanian
2022 Latest Caselaw 484 Mad

                                                                         C.R.P.(MD) No.711 of 2020



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 07.01.2022

                                                    CORAM

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                        C.R.P(MD)No.711 of 2020 &
                                   CMP(MD)No.1871 of 2021 and 4726 of 2020


                     S.Jegadeesh                                    ... Petitioner
                                                    Vs.

                     A.N.Subramanian                                ... Respondent


                     PRAYER:- Civil Revision Petition filed under Section 25 of Tamil Nadu
                     Buildings Lease and Rent Control Act, 1960 ( Amended Act 1 of 1980)
                     to set aside the Judgment and Decree in RCA.No.42 of 2019 on the file
                     of the Principal Sub Judge (Rent Control Tribunal), Madurai dated
                     29.01.2020 confirming the orders of Principal District Munsif (Rent
                     Controller), Madurai Town in RCOP.No.44 of 2013 dated 06.09.2018
                     and allow the revision petition with costs and thereby dismiss the
                     RCOP.No.44 of 2013 on the file of the Principal District Munsif (Rent
                     Controller), Madurai Town.


                                       For Petitioner     : Mr.S.Manohar

                                       For Respondent     : Mr.T.R.Subramanian


                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                   C.R.P.(MD) No.711 of 2020



                                                            ORDER

An affidavit of undertaking has been filed by the revision

petitioner / tenant stating that he will hand over the vacant possession of

the property to the respondent / landlord on 04.01.2023 and assuring that

a sum of Rs.10,000/- would be paid as monthly rent, till he vacates the

property.

2. The learned counsel appearing for the respondent / landlord has

no objection and the same is recorded. However, he would submit that

there is a default in the payment of admitted rent of Rs.3,000/-.

3. The learned counsel for the revision petitioner / tenant assures

that the entire payment would by regularized by 28.02.2022. The learned

counsel for the respondent / landlord also assures that once arrears are

tendered the same would be positively received by his client.

4. Accordingly, the Civil Revision Petition is disposed of, based on

the affidavit of undertaking. It is needless to state that if there is any

https://www.mhc.tn.gov.in/judis C.R.P.(MD) No.711 of 2020

violation of any one of the undertaking, it is open to the respondent /

landlord to take steps to execute the order of eviction. No costs.

Consequently, the connected Miscellaneous Petitions are closed.

07.01.2022

Index:Yes/No Internet:Yes/No

mbi

To:-

1.The Principal Sub Court, Rent Control Tribunal, Madurai.

2.The Principal District Munsif, Rent Controller, Madurai Town.

https://www.mhc.tn.gov.in/judis C.R.P.(MD) No.711 of 2020

P.T.ASHA, J.

mbi

C.R.P(MD)No.711 of 2020

07.01.2022

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