RABIYA BASHEER ALI Vs. C DEVANDRA PRASED

JUDGEMENT

(1.) C.R.P (NPD) No. 800 of 2010 has been filed challenging the order, dated 02.02.2010 made in R.C.A. No. 165 of 2009 on the file of the Rent Control Appellate Authority / VIII Judge, Court of Small Causes, Chennai, confirming the order, dated 29.04.2009 made in M.P. No. 185 of 2009 in M.P. No. 115 of 2009 in R.C.O.P. No. 508 of 2009 on the file of the Rent Controller / XIII Judge, Court of Small Causes, Chennai.

(2.) C.R.P (NPD) No. 844 of 2010 has been filed challenging the order, dated 02.02.2010 made in R.C.A. No. 166 of 2009 on the file of the Rent Control Appellate Authority / VIII Judge, Court of Small Causes, Chennai, confirming the order, dated 30.03.2009 made in M.P. No. 115 of 2009 in R.C.O.P. No. 508 of 2009 on the file of the Rent Controller / XIII Judge, Court of Small Causes, Chennai.

(3.) C.R.P (NPD) No. 845 of 2010 has been filed challenging the order, dated 02.02.2010 made in R.C.A. No. 167 of 2009 on the file of the Rent Control Appellate Authority / VIII Judge, Court of Small Causes, Chennai, confirming the order, dated 29.04.2009 made in M.P. No. 184 of 2009 in M.P. No. 115 of 2009 in R.C.O.P. No. 508 of 2009 on the file of the Rent Controller / XIII Judge, Court of Small Causes, Chennai.