Madras High Court
Sarah Prabhu vs Shanthakumari on 6 December, 2023
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
C.R.P.Nos.2014 & 2111 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.12.2023
CORAM:
THE HON'BLE MRS. JUSTICE T.V.THAMILSELVI
C.R.P.Nos.2014 and 2111 of 2023
and
C.M.P. No.12624 of 2023
C.R.P.No.2014 of 2023
1.Sarah Prabhu
rep. by 4th petitioner
Mr.P.Jawahar John Jasper
2.T.I.Joshua
3.P.Jawahar John Jasper ... Petitioners
-Vs-
Shanthakumari ... Respondent
Prayer in CRP 2014 of 2023 : Civil Revision Petition is filed under
Article 227 of the Constitution of India, praying to set aside the order
dated 09.11.2022 in R.C.A. No.4 of 2018 on the file of the Subordinate
Court, Tambaram whereby confirming the judgment and decree passed in
R.C.O.P. No.2 of 2009 dated 22.12.2017 on the file of the Rent Controller
(District Munsif Court, Tambaram).
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https://www.mhc.tn.gov.in/judis
C.R.P.Nos.2014 & 2111 of 2023
For Petitioners : Mr.T.M.Mano
For Respondent : Mr.P.Ravichandran
C.R.P.No.2111 of 2023
Shantha Kumari ... Petitioner
-Vs-
Joslin Paulraj (Died)
1.Sarah Prabhu
rep. by her power agent
P.Jawhar John Jasper
2.T.I.Joshua
3.P.Jawahar John Jasper ... Respondents
Prayer in CRP 2111 of 2023 : Civil Revision Petition is filed under Article
227 of the Constitution of India, praying to direct the learned District
Munsif, Tambaram to dispose of E.P. No.9 of 2018 in R.C.O.P. No.2 of
2009 on the file of District Munsif Court, Tambaram expeditiously within
the time fixed by this court.
For Petitioner : Mr.P.Saravana Sowmiyan
For Respondents : Mr.T.M.Mano
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C.R.P.Nos.2014 & 2111 of 2023
ORDER
The Civil Revision Petition in C.R.P.No.2014 of 2023 has been filed
challenging the impugned order passed in R.C.A.No.4 of 2018 passed by
learned Sub-Court, Tambaram confirming the judgment and decree passed
in RCOP No. 2 of 2009 on the file of Rent Controller (District Munsif
Court) Tambaram.
2. The Civil Revision Petition in C.R.P.No. 2111 of 2023 has been
filed seeking a direction directing the learned District Munsif, Tambaram
to dispose of E.P.No.9 of 2018 in R.C.O.P.No.2 of 2009.
3. Today, when the matter taken up for hearing, both the learned
counsel for Revision Petitioners as well as Respondents in both Civil
Revision Petitions appeared. The learned counsel for Revision Petitioner in
C.R.P.No.2014 of 2023 submitted an undertaking affidavit and
accordingly, they agreed to vacate the premises on or before 01.06.2024.
Notice was given to other side and the landlord also appeared. Accordingly,
the undertaking affidavit is recorded and the Revision Petitioners are
https://www.mhc.tn.gov.in/judis
C.R.P.Nos.2014 & 2111 of 2023
directed to vacate the premises on or before 01.06.2024 as per the
undertaking given by them, failing which, the respondent/landlord is
entitled to initiate action for eviction directly before the Executing Court
immediately. Accordingly, this Civil Revision Petition in C.R.P.No.2014 of
2023 is disposed of.
4. In view of undertaking affidavit filed in C.R.P.No.2014 of 2023,
by the Revision Petitioners agreeing to vacate the premises on or before
01.06.2024, the Civil Revision Petition in C.R.P.No.2111 of 2023 is closed.
No costs. Consequently, the connected Civil Miscellaneous Petition is
closed.
5. Post the matter on 03.06.2024 for reporting compliance.
06.12.2023
Index : Yes/No
Speaking Order : Yes/No
rpp
To
The Sub-Judge, Tambaram.
https://www.mhc.tn.gov.in/judis
C.R.P.Nos.2014 & 2111 of 2023
T.V.THAMILSELVI, J.
rpp
C.R.P.Nos.2014 & 2111 of 2023
06.12.2023
https://www.mhc.tn.gov.in/judis
