Madras High Court
Murugaiyan vs Chitra on 18 March, 2026
CRP No. 225 of 2026 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 18-03-2026 CORAM THE HON'BLE MRS.JUSTICE N. MALA CRP No. 225 of 2026 AND CRP NO. 444 OF 2026,CMP NO. 982 OF 2026 Murugaiyan S/o. Natarajan, No.6, 7th Cross Street, Vennisamy Nagar, Arumbarthapuram, Puducherry.
..Petitioner(s) Vs Chitra W/o. Ramamurthy, No.36-A(35), 1st Cross Street, Pavazha Nagar, Puducherry-605 005.
..Respondent(s) CRP No. 444 of 2026 Chitra W/o. Ramamurty, No.36-A, First Cross Street, Pavazha Nagar, Oulgaret Municipality, Puducherry-605 010.
..Appellant(s) Vs Murugaiyan, S/o. Late Nadarajan, Plot No.6, 7th Cross Street, Vennisamy Nagar, Arumparthapuram, Villianur Commune, Puducherry-605 110. Business at M/s. Krishna Hotel, Villianur Main Road, Pavazha Nagar, Oulgaret Municipality, Puducherry-605 010.
..Respondent(s) __________ Page1 of 4 https://www.mhc.tn.gov.in/judis CRP No. 225 of 2026 CMP No. 982 of 2026 Murugaiyan S/o. Natarajan, No.6, 7th Cross Street, Vennisamy Nagar, Arumbarthapuram, Puducherry.
..Appellant(s) Vs Chitra W/o. Ramamurthy, No.36-A(35), 1st Cross Street, Pavazha Nagar, Puducherry-605 005.
..Respondent(s) CRP No. 225 of 2026 To set aside the order and decreetal order dt. 16.12.2025 passed in RCA No.14/2022 passed by the Learned II Additional District Judge, at Puducherry, which confirming the order and Decreetal order dt. 26.08.2022 passed in RCOP No.20/2017 passed by the Learned Rent Controller II, at Puducherry CRP No. 444 of 2026 To SET ASIDE the Judgment and Decree dated 16.12.2025 made in R.C.A. No. 6/2023 on the II Additional District Judge at Puducherry, confirming the order dated 26.08.2022 made in HRCOP.No.20/2017 passed by the learned Rent Controller-II, (I-Additional District Munsif), Puducherry CMP No. 982 of 2026 To stay entire further proceedings of EP No.78/2023 on the file of the Principal District Munsif, at Puducherry pending disposal of the above CRP CRP No. 225 of 2026 For Petitioner(s): Prakash Adiapadam __________ Page2 of 4 https://www.mhc.tn.gov.in/judis CRP No. 225 of 2026 For Respondent(s): P.Suresh Babu P.Jayaraj, A.Dhevi P.Suganya Devi For Respdt.
Order At the request of the learned counsels appearing for the revision petitioners, the matters are adjourned to 09.04.2026 at 2.15 p.m. Interim order already extended by this Court, is further extended till then.
18-03-2026 AP CRP No. 225 of 2026 To Chitra W/o. Ramamurthy, No.36-A(35), 1st Cross Street, Pavazha Nagar, Puducherry-605 005.
CRP No. 444 of 2026To Murugaiyan, S/o. Late Nadarajan, Plot No.6, 7th Cross Street, Vennisamy Nagar, Arumparthapuram, Villianur Commune, Puducherry-605 110. Business at M/s. Krishna Hotel, Villianur Main Road, Pavazha Nagar, Oulgaret Municipality, Puducherry-605 010.
__________ Page3 of 4 https://www.mhc.tn.gov.in/judis CRP No. 225 of 2026 N.MALA J.
AP CRP No. 225 of 2026 AND CRP NO. 444 OF 2026, CMP NO. 982 OF 2026 18-03-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis