S SRINIVASAN Vs. G D SELVARAJ

JUDGEMENT

(1.) THE Civil Revision Petition (NPD)No.3825 of 2011 is filed challenging the Order and Decretal Order dated 25.8.2011 passed in I.A.No.97 of 2011 in R.C.A.No.4 of 2011 on the file of the Rent Control Appellate Authority (Subordinate Judge's Court), Gobichettipalayam.

(2.) THE Civil Revision Petition (NPD)No.3826 of 2011 is filed challenging the Order and Decretal Order dated 25.8.2011 passed in I.A.No.98 of 2011 in R.C.A.No.5 of 2011 on the file of the Rent Control Appellate Authority (Subordinate Judge's Court), Gobichettipalayam.

(3.) THE respondent/landlord is common in all cases and the relief sought for in all the Civil Revision Petitions is one and the same. By consent, all the Civil Revision Petitions are taken up together and disposed of by this common order.