Janab K.S.Ebrahim vs S.M.Yusuf Sahib
2024 Latest Caselaw 76 Mad

Citation : 2024 Latest Caselaw 76 Mad
Judgement Date : 2 January, 2024

Madras High Court

Janab K.S.Ebrahim vs S.M.Yusuf Sahib on 2 January, 2024

                                                                              CRP.No.874 of 2016


                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 02.01.2024

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                              CRP.No.874 of 2016
                                                      and
                                      CMP.Nos.15671 to 15673 & 4806 of 2016


                  Janab K.S.Ebrahim                                           ... Petitioner


                                                       Vs.


                  S.M.Yusuf Sahib
                  ...Respondent



                  Prayer: Civil Revision Petition filed under Section 25 of the Tamil
                  Nadu Buildings (Lease and Rent Control Act, 1960 as amended by Act
                  19 of 1973 and Act 1 of 1980), against the fair and final orders
                  (judgment & decree) dated 08.09.2015 made in R.C.A. No.578/2012 on
                  the file of the VIII Court of Small Causes (Appellate Authority),
                  Chennai, by reversing the fair and final order (Judgment and Decree)

                  1/4


https://www.mhc.tn.gov.in/judis
                                                                              CRP.No.874 of 2016


                  dated 14.08.2012 made in RCOP.No.304 of 2011 on the file of the XVI
                  Court of Small Causes (Rent Controller) in so far which are against the
                  claim and interest of the petitioner.




                                       For Petitioner     : Mr.S.Kanniah

                                       For Respondent : Mr.C.V.Shyam Sundar



                                                        ORDER

The learned counsel for the petitioner submits that the

matter has been settled and he has also made an endorsement to that

effect. Hence, this Civil Revision Petition is dismissed as settled out of

Court. No costs. Consequently, connected Civil Miscellaneous

Petitions are closed.

02.01.2024

Index : Yes / No Internet : Yes / No

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

dna

1.The VIII Court of Small Causes (Appellate Authority), Chennai

2.The XVI Court of Small Causes (Rent Controller), Chennai.

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