KRISHNAN Vs. K L N RAGHAVAN

JUDGEMENT

(1.) THESE Civil Revision Petitions have been filed by the tenants as revision petitioners against the judgment and decree dated 28.3.2000 and made in R.C.A. Nos. 962 of 1997, 696 of 1998, 964 of 1997, 960 of 1997 and 966 of 1997 respectively on the file of the learned 8th Judge, Court of Small Causes, Madras, confirming the order and decretal order dated 29.10.1997 and 30.4.1998 made in R.C.O.P.Nos. 4058 to 4062 of 1984 on the file of the learned Xth Judge, Court of Small Causes, Madras.

(2.) BRIEF facts, that are necessary for the disposal of the Civil Revision Petitions are as follows:

(3.) C.R.P.No.1073 of 1993 was considered by another learned Single Judge of this Court and remanded the matter to the learned Rent Controller for the very same purpose.