R SHARIFF Vs. A MOHAMMED NOOR

JUDGEMENT

(1.) ALL these revision petitions are by the tenants. H. R. R. P. No. 417 of 2003 relates to H. R. C. No. 1566 of 1998; H. R. R. P. No. 427 of 2003 relates to h. R. C. No. 1564 of 1998; H. R. R. P. No. 426 of 2003 relates to H. R. C. No. 1563 of 1998 and H. R. R. P. No. 428 of 2003 relates to H. R. C. No. 1565 of 1998.

(2.) IN all these petitions the landlord is common and the tenants are different.

(3.) DURING the course of this order, the landlord would be referred to as the petitioner and the tenants will be referred to as the respondents.