MEHRA BROTHERS Vs. R. PALANIAPPAN

JUDGEMENT

(1.) The instant Civil Revision Petitions have been filed under Section 25 of the Tamil Nadu Buildings (Lease and Rent Control) Act 1960 challenging the order dated 22.10.2013 passed in R.C.A. Nos. 146, 147 of 2008 and R.C.A. Nos. 272 and 273 of 2005 by the Appellate Authority.

(2.) The petitioners are the tenants and the respondents are the landlords. They have entered into Memo of Compromise dated 14.06.2019 which has been filed before this Court today. The parties and the respective counsels have also signed in the Memo of Compromise which is extracted hereunder:

(3.) The Memo of Compromise dated 14.06.2019 shall form part of this Order. Accordingly, the instant Civil Revision Petitions are disposed of in terms of Memo of Compromise. No costs. Consequently, connected miscellaneous petitions are closed.