Mr.V.Kandasamy vs Mrs.Selvi Venkatasubramani
2025 Latest Caselaw 7908 Mad

Madras High Court

Mr.V.Kandasamy vs Mrs.Selvi Venkatasubramani on 16 October, 2025

                                                                                               C.R.P.No.619 of 2025




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 16.10.2025
                                                    CORAM
                                    THE HONOURABLE MR.JUSTICE P.B. BALAJI
                                                     C.R.P.No.619 of 2025
                                                                   &
                                                     C.M.P.No.3479 of 2025


                  Mr.V.Kandasamy                                                           ... Petitioner
                                                                       Vs.

                  Mrs.Selvi Venkatasubramani                                               ... Respondent


                        Civil Revision Petition filed under Article 227 of Constitution of India
                  against the judgment and decree dated 13.11.2024 passed in RLTA No.147
                  of 2023 on the file of XVII Additional City Civil Court, Chennai by
                  confirming the order and decretal order dated 26.04.2023 made in RLTOP
                  No.792 of 2022 on the file of XVI Judge, Small Causes Court, Chennai.

                                    For Petitioner       :         Ms.Thenmozhi R

                                    For Respondent       :        Mr.K.P.Ashok


                                                             ORDER

The learned counsel for the petitioner circulated a letter to the Registry

seeking permission of this Court to withdraw the civil revision petition and

has also made an endorsement in the memorandum of grounds of revision to

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 05:59:10 pm )

the same effect. However, the learned counsel for the respondent would

state that possession has been taken through Court process and the landlord

is yet to recover the arrears amount. The learned counsel for respondent,

therefore, opposes withdrawal since the tenant may put this against the

landlord when the landlord initiates proceedings for recovery of arrears of

rent. The withdrawal of the revision shall not come in the way of the

respondent working out his legitimate rights.

2. With the above observation, the civil revision petition is dismissed

as withdrawn. Consequently, the connected civil revision petition is closed.

There shall be no order as to costs.

16.10.2025

Index: Yes/No Neutral Citation: Yes/No gpa

To

1. XVII Additional City Civil Court Chennai

2. XVI Judge, Small Causes Court Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 05:59:10 pm )

P.B.BALAJI.J.,

gpa

16.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 05:59:10 pm )