A.Chandrasekaran vs T.Venugopal
2022 Latest Caselaw 15111 Mad

Citation : 2022 Latest Caselaw 15111 Mad
Judgement Date : 9 September, 2022

Madras High Court

A.Chandrasekaran vs T.Venugopal on 9 September, 2022

                                                                         CRP.Nos.825 and 828 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              Dated : 09.09.2022

                                        CORAM JUSTICE N.SESHASAYEE


                                         C.R.P.Nos.825 and 828 of 2022
                                     and C.M.P.Nos.4167 and 4183 of 2022
                     In C.R.P. No.825 of 2022
                     A.Chandrasekaran                ... Appellant/Respondent

Vs.

T.Venugopal ... Respondent/Petitioner

PRAYER:- Civil Revision Petition is filed under Section 25(1) of Tamil Nadu Building Leae and Rent Control Act to set aside the judgment and decree passed in R.C.A.No .411 of 2017 dated 02.11.2021 by VII Judge, Small Causes Court, Chennai which has confirmed the judgment and decree passed in R.C.O.P.No .940 of 2013 dated 12.06.2017 by XI Judge, Small Causes Court, Chennai.

In C.R.P. No.828 of 2022

A.Chandrasekaran ... Appellant/Respondent

Vs.

T.Venugopal ... Respondent/Petitioner

PRAYER:- Civil Revision Petition is filed under Section 25(1) of Tamil Nadu Building Lease and Rent Control Act to set aside the judgment and

https://www.mhc.tn.gov.in/judis CRP.Nos.825 and 828 of 2022

decree passed in R.C.A.No .604 of 2018 dated 02.11.2021 by VII Judge, Small Causes Court, Chennai which has confirmed the judgment and decree passed in R.C.O.P.No.193 of 2006 dated 08.01.2018 by XV Judge, Small Causes Court, Chennai.

                                       For Petitioner       : Mr.A.D.Janarthanan
                                       For Respondent       : Mr.Thyagarajan


                                         COMMON ORDER

Challenging the order of eviction by the Rent Control Authority, these

revisions are preferred.

2. The matters were referred to mediation and the parties have arrived at an

amicable compromise before the Mediator.

3. These Civil Revision Petitions are disposed of without costs on following

terms agreed to between the parties in the mediation:

i)The second party/tenant whole heartedly agrees to vacate and hand

over vacant possession of the premise being the portion under

occupation of the tenant in the first floor, measuring about 1000

sq.ft., at Door No.8, MIG-139, 7th Cross Stret, Thiruvalluvar Nagar,

Thiruvanmiyr Extension, Chennai – 600 041 on or before 22.01.2023

by receiving a sum of Rs.3,00,000/- (Rupees three lakhs only) as

https://www.mhc.tn.gov.in/judis CRP.Nos.825 and 828 of 2022

onetime full and final settlement amount in respect of settling the

disputes and giving up the claims as against the First Party/landlord.

ii) The first party/landlord whole heartedly agrees to pay the sum of

Rs.3,00,000/- (Rupees three lakhs only) to the second party/tenant

towards obtaining vacant possession of the premise at the first floor,

measuring about 1000 sq. ft., at Door No., MIG 139, 7 th cross street,

Thiruvalluvar Nagar, Thiruvanmiyur Extension, Chennai – 600 041

on or before 22.01.2023 i.e the day on which the tenant vacates and

hands over vacant possession of the said premise in order to put an

end to the disputes subsisting between the parties in respect of

possession of the said premise.

iii) Both parties agree that there shall not be any more claims against

each other in respect of the aforementioned premise or any other

claims connected thereto.

iv) That the parties herein have amicably settled the dispute and

claims subsisted between them till date. In view of the arrangement

entered herein, both the parties have put an end to whatever disputes

subsists between them and have given up any claim against each

other as on the date of this compromise settlement.

https://www.mhc.tn.gov.in/judis CRP.Nos.825 and 828 of 2022

v) Both the parties have entered into this Compromise settlement on

their own freewill and consent that they shall not dispute any of the

terms of this compromise in future for any reason whatsoever.

vi) By signing this agreement the parties hereto state that they have

no further claims or demands against each other with respect to CRP

No.825 of 2022 and CRP.NPD.No.828 of 2022 and all disputes and

differences in this regard have amicably settled by the parties hereto

through the process of conciliation/mediation.

Consequently, connected miscellaneous petitions are closed.

09.09.2022

Index : Yes/No Internet: Yes/No CM