Mannaraja vs V.Bhuvaneswari
2023 Latest Caselaw 3915 Mad

                                                                            C.R.P (NPD).No.3616 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 06.04.2023

                                                          CORAM

                                            MR.JUSTICE N.SESHASAYEE

                                              C.R.P.(NPD)No.3616 of 2017
                                              and C.M.P.No.16905 of 2017

                  Mannaraja                                                          ... Petitioner
                                                            Vs.

                  V.Bhuvaneswari                                                 ... Respondent

                  PRAYER: Petition filed under Article 227 of the Constitution of India,
                  seeking to set aside the judgment and decree dated 18.04.2017 made in
                  R.C.A.No.7 of 2016 on the file of the Sub-ordinate Judge, Ooty, confirming
                  the order and decreetal order dated 15.03.2016 made in R.C.O.P.No.3 of
                  2013 on the file of the Court of the I Additional District Munsif cum Judicial
                  Magistrate Court, Rent Controller, Gudalur.


                                    For Petitioner           : Mr.K.P.Jotheeswaran
                                    For Respondent           :Mr.L.Lavan & Mr.A.Rama Chandran
                                                          ORDER

Both sides made a joint statement that the revision petitioner / tenant has

vacated the premises on 30.12.2020.

https://www.mhc.tn.gov.in/judis C.R.P (NPD).No.3616 of 2017

2.Learned counsel for the respondent / land lady stated that the tenant

however has not paid the arrears of rent.

3.The said statement of the learned counsel for the respondent is recorded.

4.Accordingly, nothing survives in this Revision for consideration. This civil

revision petition stands dismissed. So far as realizing the arrears of rent is

concerned, the land lady / respondent will be at liberty to work out her

remedy as per law independently. No costs. Consequently, the connected

miscellaneous petition is closed.

06.04.2023 kas

Index : yes / no Internet : yes / no Speaking / Non speaking order

To.

1.The Sub-ordinate Judge, Ooty

2.The I Addl District Munsif cum Judicial Magistrate Court Rent Controller, Gudalur.

https://www.mhc.tn.gov.in/judis C.R.P (NPD).No.3616 of 2017

N.SESHASAYEE, J.

kas

C.R.P(NPD).No.3616 of 2017 and C.M.P.No.16905 of 2017

06.04.2023

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