Mrs.Manjula A. Rao vs Mrs.Razia Sultanan
2024 Latest Caselaw 21704 Mad

Madras High Court

Mrs.Manjula A. Rao vs Mrs.Razia Sultanan on 15 November, 2024

                                                                             CRP.NPD. No.2365 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED:15.11.2024

                                                          CORAM:

                                  THE HONOURABLE MR. JUSTICE P.B.BALAJI

                                              CRP. NPD. No.2365 of 2021
                                                        and
                                               CMP. No.17930 of 2021


                     Mrs.Manjula A. Rao

                                                                                       ... Petitioner
                                                            Vs


                     Mrs.Razia Sultanan
                                                                                    ... Respondent




                     PRAYER: The Civil Revision Petition filed under Section 25 o the Tamil
                     Nadu Buildings (Lease and Rent Control) Act, 1960 to set aside the
                     judgment and decree dated 22.02.2021 passed in R.C.A. No.546 of 2017
                     on the file of the VIII Court of Small Causes at Chennai as well as the
                     Judgment and decree dated 13.06.2017 passed in R.C.O.P. No.42 of
                     2013 on the file of the X Court of Small Causes at Chennai.

                                     For Petitioner              : Mr.R.Ganesan

                                     For Respondent              : Mr.K.Sukumaran



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                                                                             CRP.NPD. No.2365 of 2021



                                                    ORDER

Though the learned counsel for the petitioner/tenant and the

learned counsel for the respondent/Landlady argued the revision

elaborately, at the instance of the Court, the parties attempted for an

amicable compromise and it is happy to note that the parties have in fact,

reached a settlement. The petitioner/tenant has also agreed to vacate the

tenanted premises on or before 31.12.2026. The respondent/landlady

also agreed to graciously waive a portion of arrears of rent.

2. Mr.R.Ganesan, learned counsel has placed an undertaking

affidavit of the tenant/petitioner, wherein she has undertaken to vacate

and handover the business premises by 31.12.2026 and also pay the

monthly rent of Rs.53,726/- from 1st December, 2024 and continue to

pay the same, till such time, she vacates and handover the business

premises i.e., on or before 31.12.2026.

3. Insofar as arrears of rent, the parties have agreed that of

Rs.8,00,000/- which shall be paid in 8 equal quarterly instalments,

starting from March, 2025 at Rs.1,00,000/- for instalment and in any

event, the said amount shall be settled before the petitioner vacates the

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premises, in full and final settlement.

4. Recording the affidavit the petitioner/tenant, the order passed by

appellate authority is confirmed. Accordingly, this Civil Revision Petition

is disposed of. Consequently, connected Miscellaneous Petition is closed.

No costs.

15.11.2024 Index:Yes/No Speaking order/Non-speaking order rkp

To

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

2. The Judge, X Court of Small Causes at Chennai

3.The Section Officer, VR Section, Madras High Court, Chennai.

P.B.BALAJI, J.

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

rkp

and

15.11.2024

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