A. Jeyaraj Nadar vs A.Murugasivam
2023 Latest Caselaw 11570 Mad

                                                                          C.R.P.No.3719 of 2019
                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                           DATED : 30.08.2023

                                                   CORAM

                       THE HONOURABLE Mr. JUSTICE V. LAKSHMINARAYANAN

                                            C.R.P.No.3719 of 2019
                                                    and
                                           C.M.P.No.24413 of 2019


                     A. Jeyaraj Nadar                  ...   Petitioner/Respondent
                                                             /Respondent/Tenant

                                                     Vs.

                     A.Murugasivam                     ...   Respondent/Appellant
                                                             Petitioner/Landlord


                     PRAYER:       Civil Revision Petition filed under Section 25 of the
                     Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, as
                     amended by the Act 23 of 1973 as against the Judgment and
                     Decree dated 20.08.2019 in R.C.A.No.392 of 2016 on the file of
                     the learned VII Judge, Small Causes Court, Chennai, setting
                     aside the order of the learned Rent Controller/XIII Judge, Court
                     of Small Causes, Chennai, in R.C.O.P.No.1998 of 2014 dated
                     23.06.2016.


                     1/3

https://www.mhc.tn.gov.in/judis
                                                                               C.R.P.No.3719 of 2019



                                      For Petitioner   :   No appearance
                                      For Respondent :      Mr.K.Azhagu Raman

                                                           ORDER

The learned counsel for the petitiner reports that he is not

ready with the matter and he has also returned the bundle to the

petitioner. Consequently, this Civil Revision Petition is

dismissed for default. No costs. Consequently, connected

Miscellaneous Petitions is closed.

                                                                                    30.08.2023

                     Index          : Yes/No
                     Internet : Yes/No

Speaking order / Non speaking order mps

To

1.TheVII Judge, Small Causes Court, Chennai.

2.The XIII Judge/Rent Controller, Court of Small Causes, Chennai,

https://www.mhc.tn.gov.in/judis C.R.P.No.3719 of 2019

V. LAKSHMINARAYANAN, J,

mps

C.R.P.No.3719 of 2019 and C.M.P.No.24413 of 2019

30.08.2023

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