N.GOVINDARAJAN Vs. S.LOGESWARI

JUDGEMENT

(1.) The civil revision petition in CRP.No.3010 of 2017 is filed against the order and decree dated 27.07.2017 passed in RCA.SR.No.40990 of 2017 on the file of the VII Judge, Small Causes Court cum Rent Control Appellate Authority, Chennai thereby confirming the order dated 13.07.2017 passed in MP.No.342 of 2015 inRCOP.No.595 of 2015 passed by the XVI Judge, Small Causes Court cum Rent Controller, Chennai thereby dismissing the petition filed by the petitioners as the RCOP is not maintainable.

(2.) The civil revision petition in CRP.No.3011 of 2017 is filed against strike off the Eviction Petition in RCOP.No.595 of 2015 on the file of the XVI Judge, Small Causes Court cum Rent Controller, Chennai.

(3.) In both the civil revision petitions, the petitioners are the respondents in the eviction petition filed by the respondent on the ground of wilful default and denial of title. While pending the RCOP, the petitioners filed petition to dismiss the RCOP as not maintainable and the same was dismissed. Aggrieved by the same, the petitioners filed appeal before the learned Rent Control Appellate Authority. The learned Rent Control Appellate Authority dismissed the same in SR stage itself as rejected as not maintainable.