Mangaiyarkarasi vs Venkatapathy
2023 Latest Caselaw 8804 Mad

                                                                         C.R.P.(MD).No.1932 of 2016


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 21.07.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE C.KUMARAPPAN

                                          C.R.P.(NPD)(MD)No.1932 of 2016

                     1. Mangaiyarkarasi
                     2. Punithavalli
                     3. Valli,
                     4. Karpagavalli
                     5. Sivasakthi.                     ... Petitioners/Appellants 2, 4 to 7
                                                            Petitioners 2, 4 to 7

                                                       -vs-
                     1. Venkatapathy
                     2. Singaravelu                  ... Respondents 1 and 2/Respondents 1 &2
                                                         /Respondents 1 and 2
                     3. Sridharan

                     4. Sankar
                     5. Subha                           ... Respondents 3 to 5 in C.R.P (LR of
                                                           Gnanapoongothai/
                                                           3rd Petitioner in R.C.O.P .
                     PRAYER: Civil Revision Petition is filed under Section 25 of the Tamil
                     Nadu Buildings (Lease and Rent Control) Act, 1960, against the judgment
                     and decree in R.C.A.No.19 of 2003, dated 30.10.2006 on the file of the
                     Appellate Rent Controller/Principal Subordinate Judge, Kumbakonam
                     confirming the fair and decreetal order in R.C.O.P.No.12 of 1996, dated
                     08.04.2003 on the file of the Rent Control Court-cum-Principal District
                     Munsif Court, Kumbakonam.

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                   C.R.P.(MD).No.1932 of 2016




                                              For Petitioners    : No appearance

                                              For Respondents : No appearance

                                                             ORDER

When the matter came up for hearing, there is no representation on

either side.

2. On perusal of the order sheet dated 22.06.2023, it is seen that, the

learned counsel appearing for the revision petitioners reported no instructions

from the petitioners and he has also filed a memo to that effect. Hence, this

Court ordered notice to the petitioners returnable by 13.07.2023. When the

notice was issued to the petitioners, the notice sent to the petitioners 1, 2, 3

and 5 returned with an endorsement as “vacated, no such person, insufficient

address and not known” respectively. In respect of 4th petitioner, name was

printed in the cause list, and no one appeared on behalf of her.

3. Therefore, there is no representation on behalf of the petitioners in

https://www.mhc.tn.gov.in/judis C.R.P.(MD).No.1932 of 2016

spite of notice was issued upon them which could not be served, in view of

the reasons stated herein above.

4. On perusal of the records, this civil revision petition arising out of

the order passed by the learned Rent Control Appellate Tribunal. Since there

is no representation for the petitioners and upon the reason that the

petitioners' counsel already reported no instructions, there is no purpose in

keeping this revision petition on file.

5. Hence, this Civil Revision Petition is dismissed for default. There

shall be no order as to costs.

                                                                                                21.07.2023
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi

                     To

1. The Appellate Rent Controller/Principal Subordinate Judge, Kumbakonam.

2. The Rent Control Court cum Principal District Munsif Court, Kumbakonam.

C.KUMARAPPAN,J.

https://www.mhc.tn.gov.in/judis C.R.P.(MD).No.1932 of 2016

ebsi

C.R.P(NPD)(MD)No. 1932 of 2016

21.07.2023

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