Paul Ponmani vs Lalitha Murali
2024 Latest Caselaw 2140 Mad

Madras High Court

Paul Ponmani vs Lalitha Murali on 1 February, 2024

                                                                                  C.R.P.No.2396 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 01.02.2024

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                                C.R.P.No.2396 of 2021 and
                                                 C.M.P.No.18208 of 2021

                 Paul Ponmani                                                          ... Petitioner

                                                            Vs.
                 Lalitha Murali                                                   ...Respondent


                 PRAYER: Civil Revision Petition filed under Section Section 25 of the Tamil
                 Nadu Buildings Lease and Rent Control Act, praying to set aside the judgment
                 and decree dated 10.03.2020 passed in R.C.A.No.177 of 2016 by the learned
                 VIII Judge, Court of Small Causes at Chennai, (Rent Controller Appellate
                 Authority) confirming the fair and decretal order passed in R.C.O.P.No.1900
                 of 2012 by the learned XV Judge, Court of Small Causes at Chennai (Rent
                 Controller) dated 11.01.2016.
                                    For Petitioner           : Ms.B.Balachander

                                    For Respondent           : Mr.G.R.M.Palaniappan




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https://www.mhc.tn.gov.in/judis
                                                                               C.R.P.No.2396 of 2021




                                                        ORDER

The learned counsel for the petitioner made an endorsement stating that

civil revision petition has become infructuous. Therefore, nothing survives for

further adjudication in this matter.

2. Recording the endorsement made by the learned counsel for the

petitioner, this Civil Revision Petition is dismissed as infructuous.

Consequently, connected miscellaneous petition is closed. No costs.

01.02.2024 Index : Yes / No Internet : Yes / No nr

To

1.The learned VIII Judge, Court of Small Causes at Chennai.

2. The learned XV Judge, Court of Small Causes at Chennai.

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

S.SOUNTHAR , J.

nr

and

01.02.2024

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