R ROOPKUMAR Vs. M/S RAJIV JEWELLERS

JUDGEMENT

(1.) The Civil Revision Petition (NPD) No. 1162 of 2011 is filed challenging the Judgment and Decree dated 3.1.2011 passed in R.C.A. No. 586 of 2004 on the file of the Rent Control Appellate Authority (VII Judge, Court of Small Causes), Chennai, modifying the order and decretal order dated 16.3.2004 passed in R.C.O.P. No. 1106 of 2003 on the file of the Rent Controller (XIII Judge, Court of Small Causes), Chennai.

(2.) The Civil Revision Petition (NPD) No. 4278 of 2011 is filed challenging the Judgment and Decree dated 3.1.2011 passed in R.C.A. No. 586 of 2004 on the file of the Rent Control Appellate Authority (VII Judge, Court of Small Causes), Chennai, modifying the order and decretal order dated 16.3.2004 passed in R.C.O.P. No. 1106 of 2003 on the file of the Rent Controller (XIII Judge, Court of Small Causes), Chennai.

(3.) The Civil Revision Petition (NPD) No. 4279 of 2011 is filed challenging the Judgment and Decree dated 3.1.2011 passed in R.C.A. No. 736 of 2004 on the file of the Rent Control Appellate Authority (VII Judge, Court of Small Causes) Chennai, modifying the order and decretal order dated 16.3.2004 passed in R.C.O.P. No. 1106 of 2003 on the file of the Rent Controller (XIII Judge, Court of Small Causes), Chennai.