Madras High Court
Jumeer Lal vs R.Mangilal Ranka on 14 February, 2025
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
C.R.P.No.539 of 2025
THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.02.2025
CORAM :
THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA
C.R.P.No.539 of 2025
and C.M.P.Nos.3105 and 2915 of 2025
Jumeer Lal .. Petitioner
-vs-
1. R.Mangilal Ranka
2. M.Mahaveerchand Ranka
3. M.Sandeep Kumar Ranka .. Respondents
Petition filed under Article 227 of the Constitution of India seeking to
set aside the impugned order and Judgment dated 25.09.2024 passed in
RLTA.No.177 of 2023 on the file of XVI Additional City Civil Court,
Chennai, confirming the Judgment and Decree passed in RLTOP No.306 of
2021 dated 23.02.2023 on the file of XII Small Causes Court, Chennai.
For Petitioner : Mr.Sanjay Rajpurohit
For Respondents : Mr.V.Chanakya
*****
Page 1 of 8
https://www.mhc.tn.gov.in/judis
C.R.P.No.539 of 2025
Page 2 of 8
https://www.mhc.tn.gov.in/judis
C.R.P.No.539 of 2025
ORDER
This civil revision petition has been filed against the order dated
25.09.2024 passed in R.L.T.A.No.177 of 2023 by the learned XVI
Additional Judge, City Civil Court, Chennai, confirming the judgment and
decree dated 23.02.2023 passed in R.L.T.O.P.No.306 of 2021 on the file of
XII Small Causes Court, Chennai.
2. The revision petitioner is the tenant in respect of schedule
mentioned premises bearing Door No.138/1, Govindappa Naicken Street,
Chennai 600 001, owned by the respondents/landlords. There arose a
dispute between the tenant and the landlord with regard to the renewal of
the rental agreement as per the provisions of the new Act, namely, Tamil
Nadu Regulation of Rights and Responsibilities of Landlords and Tenants
Act, 2017, which culminated into the filing of R.L.T.O.P.No.306 of 2021 by
the landlord. The learned trial Judge allowed the petition and directed the
tenant to vacate and handover the vacant possession of the schedule
premises. As against the said order, the appeal filed by the tenant was
https://www.mhc.tn.gov.in/judis
dismissed vide the impugned order dated 25.09.2024. Hence, this revision
by the tenant.
3. Today, when the matter is taken up for hearing, learned counsel for
the petitioner/tenant would submit that the petitioner/tenant has filed an
affidavit before this Court undertaking to vacate and hand over the aforesaid
premises on 30.05.2025 and the petitioner has also agreed to pay the arrears
of rent. He submits that the respondents/landlords are holding the advance
amount of Rs.50,000/-. He submits that the petitioner undertakes that he
will pay the arrears till May, 2025 and the respondents/landlords may be
directed to refund the advance amount of Rs.50,000/-.
4. Learned counsel for the respondents agrees to the said undertaking
and to grant time till 30.05.2025 and he also undertakes to refund the
advance amount of Rs.50,000/- on the petitioner paying the arrears of rent
till May, 2025.
https://www.mhc.tn.gov.in/judis
5. The affidavit of undertaking is scanned and reproduced hereunder:
https://www.mhc.tn.gov.in/judis
https://www.mhc.tn.gov.in/judis
6. In terms of the aforesaid affidavit, the civil revision petition is
disposed of. No costs. Consequently, C.M.P.No.3105 of 2025 is closed.
List the matter for reporting compliance on 05.06.2025.
14.02.2025
Index : Yes/No
Website : Yes/No
Speaking/Non-speaking Order
sra
To
1. The XVI Additional Judge,
City Civil Court, Chennai.
2. The XII Judge,
Small Causes Court, Chennai.
https://www.mhc.tn.gov.in/judis
A.D.JAGADISH CHANDIRA, J.
(sra)
14.02.2025
https://www.mhc.tn.gov.in/judis
