D VARADHARAJULU Vs. K NARASIMMAN

JUDGEMENT

(1.) The Revision petitioner/Respondent/Appellant has filed these civil revision petitions as against the Common order dated 13.04.2009 in M.P. Nos. 656, 657 and 659 to 664 of 2008 in R.C.A. Nos. 484, 486, 493, 492, 491, 490, 485 and 489 of 2007 dated 13.4.2009 passed by the Learned Appellate Authority viz., VII Judge, Small Causes Court, Chennai.

(2.) The Learned Appellate Authority viz., VII Judge, Court of Small Causes, Chennai while passing Common order in M.P. Nos. 656, 657 and 659 to 664 of 2008 in R.C.A. Nos. 484, 486, 493, 492, 491, 490, 485 and 489 of 2007 dated 13.4.2009 has among other things observed that 'the Petitioners (Respondents 2 and 3 in Civil Revision Petitions) are the Trustees of Thiruneelakandar Trust and they are coming under the definition of Landlord under Section 2(6) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960. The Petitioners are necessary parties in the Appeals. The reasons stated in the petitions are tenable. No prejudice will be caused to the Respondents herein in allowing these petitions' and resultantly, allowed the Miscellaneous Petitions without costs.

(3.) Being dissatisfied with the Common order dated 13.4.2009 passed by the Learned Appellate Authority viz., VII Judge, Court of Small Causes, Chennai in M.P. Nos. 656, 657 and 659 to 664 of 2008 in R.C.A. Nos. 484, 486, 493, 492, 491, 490, 485 and 489 of 2007, the Revision Petitioner/ Respondent/Appellant has preferred these Civil Revision Petitions before this Court.