PRAKASH KUMAR S/O LATE SHAH J. PANNANLAL, SRI P. KISHORE KUMAR S/O LATE SHAH J. PANNALAL, SRI P. LALITH KUMAR S/O LATE SHAH J. PANNANLAL AND SMT. LACHI BAI W/O LATE SHAH J. PANNANLAL Vs. C.A. VENKATACHALAPATHY SINCE DECEASED BY HIS LRS, C.V. SUR

JUDGEMENT

(1.) THESE two revision petitions by the tenants are directed against the two orders dated 02.12.2008 passed by the Revisional Court - tine Court of the III Additional District and Sessions Judge, Mysore in Revision (Rent) Nos. 17/2007 & 16/2007. By the impugned orders; the, Revisional Court has dismissed the revision petitions filed by the petitioners by confirming the order of eviction dated 23.12.2006 passed by the trial court - the Court of the I Additional I Civil Judge (Jr.Dn.), Mysore in H.R.C. Nos. 59 & 60/2005.

(2.) I have heard the learned Counsel appearing for the parties and perused the impugned orders.

(3.) SRI S.P. Kulkarni, learned Counsel appearing for the respondents/landlords fairly submits that the respondents have no objection to dispose of these revision petitions in terms suggested by the learned Counsel for the petitioners.