AMMINI AMMA Vs. JOY

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned counsel appearing for respondent.

(2.) Petitioner is the respondent in Rent Control Revision No.126 of 2019, who obtained an order of eviction in her favour in respect of the tenanted building, which is occupied by the respondent herein.

(3.) Learned counsel for the petitioner submitted that the respondent has vacated the building and handed over key to her. In addition to that, arrears of rent has also been cleared. Considering all these aspects, it is submitted that the petitioner/land lord has no grievance against the respondent. In view of the above submission, the contempt of court case is closed.