C.KASI Vs. RAJAM RADHARKRISHNAN

JUDGEMENT

(1.) The present Review Applications have been filed to review the common order dated 12.06.2019 in CRP.NPD.Nos.2103 to 2105 of 2015. The above Civil Revision Petitions were filed by the respective petitioners against the order of R.C.A.Nos.679 to 681 of 2007 on the file of the learned IX Judge, Small Causes Court, Chennai reversing the order and decretal order dated 27.11.2006 in R.C.O.P.Nos.860, 858 & 861 of 2006 on the file of the learned XII Judge, Small Causes Court, Chennai.

(2.) The respective petitioners herein are the tenants of the respondents who were subjected the eviction proceedings by the respondents herein under Section 10(2)(i) and Section 10(3)(e)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960.

(3.) By a common order dated 27.11.2006, the said R.C.O.Ps. came to be dismissed. The respondents therefore filed appeals in R.C.A.Nos.679 to 681 of 2007. The said R.C.As. were allowed by the Rent Control Appellate Court on 14.11.2014.