Uttam Mahadev Gaikwad vs R.Krishnamurthy
2022 Latest Caselaw 571 Mad

                                                                              C.R.P(NPD)No.2230 of 2021
                                                                               and CMP.No.16958 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 10.01.2022
                                                      CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                            C.R.P(NPD)No.2230 of 2021
                                                      and
                                              CMP.No.16958 of 2021

                     Uttam Mahadev Gaikwad                                               ..Petitioner

                                                          Vs.

                     1.R.Krishnamurthy

                     2.R.Sampath

                     3.R.Babu

                     4.R.Jayachandran                                                 ..Respondents

                     Prayer: Civil Revision Petition filed under Section 25(1) of the Tamilnadu
                     Buildings (Lease and Rent Control) Act, to set aside the judgment dated
                     27.01.2020 made in RCA.No.573 of 2016 on the file of the IX-Judge, Court
                     of Small Causes, Madras confirming the decree and judgment dated
                     09.09.2016 made in RCOP.No.1038 of 2013 on the file of the XV-Judge,
                     Court of Small Causes, Madras.
                                         For Petitioner         : Mr.B.R.Sankaralingam




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https://www.mhc.tn.gov.in/judis
                                                                               C.R.P(NPD)No.2230 of 2021
                                                                                and CMP.No.16958 of 2021




                                                        ORDER

The learned counsel appearing for the petitioner would submit that

the possesion was taken pending the civil revision petition and the articles

that belong to the petitioner have also been returned and therefore, according

to him, nothing survives in this revision.

2.Recording the said statement of the learned counsel, this civil

revision petition is dismissed. No costs. Consequently, connected

miscellaneous petition is closed.

10.01.2022 kkn

Index:No Internet:Yes Non-speaking

https://www.mhc.tn.gov.in/judis C.R.P(NPD)No.2230 of 2021 and CMP.No.16958 of 2021

To-

1.The IX-Judge, Court of Small Causes, Chennai.

2.The XV-Judge, Court of Small Causes, Chennai.

https://www.mhc.tn.gov.in/judis C.R.P(NPD)No.2230 of 2021 and CMP.No.16958 of 2021

R.SUBRAMANIAN, J.

KKN

C.R.P(NPD)No.2230 of 2021 and CMP.No.16958 of 2021

10.01.2022

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