S.Dalichand vs R.Mahendra Kumar
2022 Latest Caselaw 11775 Mad

                                                                         C.R.P.(NPD).Nos.336 and 338 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 04.07.2022

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                        C.R.P.(NPD).Nos.336 and 338 of 2020
                                                       and
                                               C.M.P.No.1748 of 2020

                  S.Dalichand                               .. Petitioner in both the petitions

                                                       Versus

                  R.Mahendra Kumar                          .. Respondent in both the petitions

                  Common Prayer: These Civil Revision Petitions are filed under Section 25
                  (1) of the Tamil Nadu Buildings (Lease and Rent Control) Act 18/1960,
                  against the judgment and decree dated 16.10.2019 by fixing the fair rent as
                  Rs.16,200/- passed by the VIII Judge, Court of Small Causes, Chennai,
                  modifying the order and decreetal order dated 27.03.2015 passed in
                  R.C.O.P.No.1639 of 2013 by the learned XVI Small Causes Court, Chennai.


                  In both the petitions


                  For Petitioner        : Mr.S.Ramesh Kumar

                  For Respondent        : Mr.Rahul K.Jain



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https://www.mhc.tn.gov.in/judis
                                                                      C.R.P.(NPD).Nos.336 and 338 of 2020

                                                 COMMON ORDER

                             These Civil Revision Petitions are filed against the judgment and

                  decree dated 16.10.2019 by fixing the fair rent as Rs.16,200/- passed by the

                  VIII Judge, Court of Small Causes, Chennai, modifying the order and

                  decreetal order dated 27.03.2015 passed in R.C.O.P.No.1639 of 2013 by the

                  learned XVI Small Causes Court, Chennai.



                             2.   The learned counsel for the petitioner/tenant submitted that the

                  possession of the property was handed over to the respondent/landlord and

                  the petitioner wants to withdraw these Civil Revision Petitions against the

                  order passed in RCAs and he has also made an endorsement to that effect.



                             3.   The learned counsel for the respondent/landlord submitted that

                  the petitioner/tenant has to pay the arrears of rent. However after filing EP,

                  the possession was taken over by the respondent.




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                                                                     C.R.P.(NPD).Nos.336 and 338 of 2020

                             4.   Recording the endorsement made by the learned counsel for the

                  petitioner, these Civil Revision Petitions are dismissed as withdrawn. No

                  Costs. Consequently, connected Miscellaneous Petition is closed.


                                                                                      04.07.2022
                  Index           :    Yes / No
                  Internet        :    Yes / No
                  gbi

                  To

                  1.The VIII Judge,
                    Court of Small Causes,
                    Chennai.

                  2.The XVI Judge,
                    Small Causes Court,
                    Chennai.




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                                     C.R.P.(NPD).Nos.336 and 338 of 2020




                                           S.KANNAMMAL, J.

gbi

C.R.P.Nos.336 and 338 of 2020

04.07.2022

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