S.Bhuvaneshwari vs C.Uma Maheshwari
2024 Latest Caselaw 15061 Mad

Madras High Court

S.Bhuvaneshwari vs C.Uma Maheshwari on 2 August, 2024

Author: M.Nirmal Kumar

Bench: M.Nirmal Kumar

                                                                                 C.R.P.No.4330 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 02.08.2024

                                                          CORAM:

                                  THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                               C.R.P.No.4330 of 2023
                                                       and
                                              C.M.P.No.26327 of 2023

                  S.Bhuvaneshwari                                     ... Petitioner

                                                           Vs.

                  C.Uma Maheshwari                                    ... Respondent

                  PRAYER: Civil Revision Petition has been filed under Section 25(1) of the
                  Tamil Nadu Buildings Lease and Rent Control Act, 1960 (as amended),
                  praying to set aside the judgment and Decree dated 04.09.2023 made in
                  R.C.A.No.9 of 2019 on the file of IX Judge, Small Causes Court, Chennai
                  confirming the judgment and decree dated 31.10.2018 made in
                  R.C.O.P.No.221 of 2017 by the learned XI Judge (Rent Controller), Court of
                  Small Causes at Chennai and allow this revision petition.

                                         For Petitioner      : Mr.P.Gunaraj

                                         For Respondent      : Mr.A.Vinupradha




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                                                                                       C.R.P.No.4330 of 2023


                                                          ORDER

This Cour, by order dated 30.04.2024, had passed the following

order:

"This Civil Revision Petition has been filed to set aside

the judgment and decree, dated 04.09.2023 in R.C.A.No.9 of 2019

passed by the learned IX Judge, Court of Small Causes, Chennai

confirming the judgment and decree, dated 31.10.2018 in

R.C.O.P.No.221 of 2017 passed by the learned XI Judge, Court of

XI Small Causes, Chennai.

2.The learned counsel for the petitioner/tenant on

instructions submitted that six months time may be granted to the

petitioner to vacate the premises and handover the possession to the

respondent/landlady. In any event, the petitioner would vacate the

premises and handover the possession to the respondent by 31 st July,

2024.

3.Post the matter on 31.07.2024 under the caption 'For

Reporting Compliance'.”

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2.In continuation and conjunction to the earlier order dated

30.04.024, today, both the learned counsel for petitioner and respondent

appeared and filed a memo informing that the vacant possession of the

property has been handed over by the petitioner/tenant to the

respondent/landlord and the rental dues have been paid and advance amount

received back by the petitioner. The said Memo dated 31.07.2024 is recorded.

3.In view of the same, nothing survives in this Civil Revision

Petition and the same is closed. No costs. Consequently, connected

miscellaneous petition is closed.

02.08.2024

Index : Yes/No Internet : Yes/No Speaking order/Non-speaking order rsi

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M.NIRMAL KUMAR, J.

rsi

To

1.The IX Judge, Small Causes Court, Chennai.

2.The XI Judge (Rent Controller), Small Causes Court, Chennai.

and

02.08.2024

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