KANAKA Vs. LAKSHMI

JUDGEMENT

(1.) (PRAYER: This Civil Revision Petition is filed under Section 25 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 as against the Judgment and decree dated 30.07.2004 passed in R.C.A.No.10 of 2000 on the file of the learned Subordinate Judge/Rent Control Appellate Authority of Nilgiris, Ootacamund, confirming the fair and final order dated 20.03.2000 passed in R.C.O.P.No.43 of 1995 on the file of the learned Rent Controller, Kothagiri.) An endorsement has been made on behalf of the petitioner that 'the Civil Revision Petition may be dismissed as infructuous'. In view of the said endorsement, this Civil Revision Petition is dismissed as an infructuous one, without costs.