V T R MURUGAN Vs. MOHAMMED ARIF SAIT

JUDGEMENT

(1.) Inveighing the common judgment and decrees dated 3.2.2010 passed by the learned VIII Judge, Court of Small Causes, Chennai (Rent Control Appellate Authority) in RCA Nos. 408 and 409 of 2009 confirming the orders and decretal orders dated 15.7.2009 passed by the learned XV Judge, Court of Small Causes, Chennai (Rent Controller) in RCOP Nos. 809 and 810 of 2008, these two Civil Revision Petitions have been focussed.

(2.) Heard both sides.

(3.) The facts giving rise to the filing of these two Revisions as stood exposited from the records would run thus: