S.Nazir vs A.R.Mohamed Imran ..1St on 4 April, 2019

[Cites 1, Cited by 1]

Madras High Court

S.Nazir vs A.R.Mohamed Imran ..1St on 4 April, 2019

Bench: P.T.Asha

                                                          1

                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                               DATED : 04.04.2019
                                                      CORAM

                                       THE HONOURABLE Ms.JUSTICE P.T.ASHA

                                            CRP.(NPD).No.986 of 2019
                                                      and
                                              CMP.No.6524 of 2019
                     1.S.Nazir
                     2.N.Sanas Begam                           ..Petitioners/Respondents 1&2


                                                          Vs
                     1.A.R.Mohamed Imran                       ..1st respondent/Petitioner
                     2.A.M.Zeyavutheen                         ..2nd Respondent/3rd Respondent


                                 This Civil Revision Petition filed under Section 25 of the
                     Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 to set aside
                     the fair and decreetal order passed in R.C.A.No.25 of 2016, dated
                     14.09.2018, on the file of the learned Principal Subordinate Judge,
                     Vellore, confirming the fair and decreetal order made in R.C.O.P.No.2
                     of 2015, on the file of the learned Rent Controller (District Munsif
                     Court) at Katpadi, dated 26.10.2016.


                                         For Petitioner        : Mr.S.Ramesh Kumar

                                                    ORDER

As directed by order dated 18.03.2019, the revision petitioner/tenant has filed an affidavit of undertaking to vacate premises within a period of six months from 20.03.2019 and shall also undertake to pay the rents duly and shall also not sublet the properties to any third person, the affidavit of undertaking is taken on file.

http://www.judis.nic.in 2 P.T.ASHA, J.

dua 2 In the result the Civil Revision Petition is disposed of on the lines of the affidavit of undertaking. No costs.

Consequently, connected miscellaneous petition is also closed.

04.04.2019 dua Index: Yes/No Internet: Yes/No Speaking order / Non-speaking order To

1.The learned Principal Subordinate Judge, Vellore.

2.The learned Rent Controller (District Munsif Court), Katpadi.

CRP.(NPD).No.986 of 2019

and CMP.No.6524 of 2019 http://www.judis.nic.in

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