MANUEL GNANAPRAKASAM Vs. PREMA

JUDGEMENT

(1.) Since the issues involved in the civil revision petitions are interlinked and interwoven with each other, they are being disposed of by this common order.

(2.) These civil revision petitions arise out of the common order dated 12.07.2007 made in R.C.A.Nos.53 and 64 of 2004, by the Rent Control Appellate Authority-cum-Principal Sub Court, Trichirappalli, reversing the common order, dated 19.03.2004, made in R.C.O.P.Nos.264 of 2001 & 182 of 2000, by the Rent Controller-cum-Principal District Munsif Court, Trichirappalli.

(3.) The brief facts of the case are as follows: