S.Karunanidhi vs S.Arunprasad
2025 Latest Caselaw 8779 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

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

https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 06:07:18 pm )

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

https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 06:07:18 pm )

P.B.BALAJI, J.

mtl

To

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

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

20.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 06:07:18 pm )