J VINCENT Vs. T L NARAYANAMOORTHY

JUDGEMENT

(1.) C.R.P.(NPD).No.3917 of 2010 is preferred by the petitioner / tenant, J.Vincent against the Judgment and Decree, dated 02.08.2010 made in R.C.A.No.12 of 2007 on the file of the Rent Control Appellate Authority / VII Judge, Court of Small Causes, Chennai, confirming the order and decretal order, dated 30.11.2006 made in R.C.O.P.No.353 of 2006 on the file of the Rent Controller / XII Judge, Court of Small Causes, Chennai.

(2.) C.R.P.(NPD).No.3918 of 2010 is preferred by the petitioner / tenant, Ukkamaraj Amlokchand against the Judgment and Decree, dated 02.08.2010 made in R.C.A.No.13 of 2007 on the file of the Rent Control Appellate Authority / VII Judge, Court of Small Causes, Chennai, confirming the order and decretal order, dated 30.11.2006 made in R.C.O.P.No.354 of 2006 on the file of the Rent Controller / XII Judge, Court of Small Causes, Chennai.

(3.) ALL these Rent Control Original Petitions were filed by the respondent / landlord under Section 14 (1) (b) of Tamil Nadu Buildings (Lease and Rent Control) Act, (hereinafter referred to as ' the Act'), on the ground of demolition and reconstruction. It is seen that all the Rent Control Original Petitions were tried together and a common order was passed. Before the Rent Controller, on the side of the respondent / landlord, P.Ws.1 to 3 were examined and Exs.P.1 to P.24 were marked and for the petitioners / tenants, P.Ws.1 to 4 were examined and Exs.R.1 to R.9 were marked. The learned Rent Controller, allowed all the Rent Control Original Petitions and ordered eviction of the petitioners / tenants. Aggrieved by which, the revision petitioners herein preferred R.C.A.Nos. 12, 13, 14 and 15 of 2007 under Section 23 (1) (b) of the Act before the Rent Control Appellate Authority.