S.Sumermal vs S.Meenambal
2026 Latest Caselaw 277 Mad

Madras High Court

S.Sumermal vs S.Meenambal on 20 January, 2026

                                                                                         C.R.P. (MD) No. 172 of 2022

                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 20.01.2026

                                                               CORAM

                                   THE HON'BLE MR.JUSTICE N.SENTHILKUMAR

                                                 C.R.P.(MD)No.172 of 2022
                                                           and
                                                C.M.P. (MD) No.761 of 2022

                     1.S.Sumermal
                     2.S.Sureshkumar
                     3.S.Hithesh Kumar                                                       ... Petitioners
                                                                   Vs.

                     S.Meenambal                                                             ... Respondent

                     PRAYER: Civil Revision Petition filed under Article 227 of the Constitution
                     of India, to call for the records and set aside the judgment and decree dated
                     11.01.2021 passed in R.L.T.O.P. No.85 of 2019 by the Additional Rent
                     Controller (Additional District Munsif Court) Madurai Town as confirmed by
                     the judgment and decree dated 21.10.2021 passed in R.L.T.A.No.1 of 2021 by
                     the Rent Control Appellate Tribunal (IV Additional District Court, Madurai)
                     and allow this Civil Revision Petition with costs.


                                  For Petitioners       : Mr. G.Prabhu Rajadurai
                                  For Respondent        : Mr. N.Dilip Kumar

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                                                                                         C.R.P. (MD) No. 172 of 2022



                                                             ORDER

Learned Counsel appearing for the Petitioners/Tenants states that

the tenants have vacated the premises and nothing survives for further

consideration in the matter and he has made an endorsement to that effect in

the court record.

2.In view of the same, nothing remains for further consideration in

the matter. In the result, this Civil Revision Petition is disposed of. No costs.

Consequently, the connected Miscellaneous Petition is closed.

20.01.2026 NCC : Yes/No Index : Yes/No Internet : Yes/No

cmr

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To

1.The IV Additional District Court, (Rent Control Appellate Tribunal) Madurai.

2.The Additional District Munsif Court (Additional Rent Controller) Madurai

3.The Section Officer, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

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N.SENTHILKUMAR, J.

cmr

20.01.2026

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