SUBRAMANIYAN PILLAI Vs. SHAMSAR JIHAN

JUDGEMENT

(1.) All these revision petitions are filed by the tenants occupying different shop rooms in a common structure belonging to the petitioners in the Rent Control Petition and thus, all the four revisions arises out of the same R.C.O.P. (27/1997) on the file of the Rent Control Court, Kollam. The Rent Control Court ordered eviction against which four appeals were preferred and by a common order, all the appeals were dismissed. Since there are four tenants, four revisions are filed before this Court. Thus, the subject matter of all the four revisions are the same and hence we heard all the four revisions together and dispose of by this common judgment.

(2.) As already stated, all these revisions arise from R.C.P. 27/1997. R.C.R. 222/2008 is filed by one Subramaniyan Pillai, who is the 11th respondent therein. R.C.R. 223/2008 is filed by George Abraham, who is the second counter petitioner in the above said case. The Revision petitioner in R.C.R. 224/2008 is the first counter petitioner and the 8th counter petitioner in the above said Rent Control Petition is the revision petitioner in R.C.R. 238/2008.

(3.) Respondents 2 to 4 and 7 to 9 alone appealed against the order of eviction and only four of them have chosen to file revisions. The remaining parties have thus given up their claim and the order of eviction as against them has become final.