S.Karunanidhi vs S.Arunprasad
2025 Latest Caselaw 8775 Mad

Madras High Court

S.Karunanidhi vs S.Arunprasad on 20 November, 2025

                                                                                            C.R.P.No.5470 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS


                                                DATED: 20.11.2025

                                                         CORAM:

                                     THE HONOURABLE MR.JUSTICE P.B.BALAJI

                                              C.R.P.No.5470 of 2025



            S.Karunanidhi                                                              ... Petitioner

                                                              Vs.

            S.Arunprasad                                                               ... Respondent


            Prayer : Civil Revision Petition filed under Article 227 of the Constitution of India

            praying to direct the District Munsif cum Judicial Magistrate Court, Madhavaram /

            Rent Court to deliver the fair and decreetal order dated 02.08.2025 in RLTOP

            No.1/2023 within a time frame stipulated by this Hon’ble Court and issue the same to

            the petitioner.



                            For Petitioner   : Mr.K.Sivasubramanian
                            For Respondent   : Not ready notice regarding respondent




                                                         ORDER

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 04:25:51 pm )

Though this Court called for report from the District Munsif – cum -

Judicial Magistrate Court, Madhavaram which is the designated Rent Court regarding

non uploading of the order passed in RLTOP. No.1 of 2023 on 02.08.2025, the

learned counsel for the petitioner would bring to my notice that pending the above

revision, the order has been uploaded, however, it is totally contrary to the provisions

of the enactment and also incorporated provisions which are not even the subject

matter of the dispute or germane to the issue for consideration. However, the scope of

the revision was only to seek a direction to upload the judgment in RLTOP No.1 of

2023. Admittedly, as on date, the judgment has been uploaded. If the petitioner has

any grievance, it is for the petitioner to work out his remedy before the Rent Tribunal.

With the above observation, this Civil Revision Petition is disposed of. No

costs.

20.11.2025

Index: Yes/No

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 04:25:51 pm )

Internet: Yes/No Speaking/Non-Speaking order mtl

P.B.BALAJI, J.

mtl

To

1.The District Munsif cum Judicial Magistrate Court, Madhavaram / Rent Court

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 04:25:51 pm )

2.The Section Officer, VR Section, High Court, Madras.

20.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 04:25:51 pm )