VEERALAKSHMI Vs. A. K. CHITHAMBARATHANU

JUDGEMENT

(1.) These appeals and revisions arise out of the suits in ejectment and applications filed under Section 9 of the Madras City Tenants Protection Act, 1921.

(2.) Since the questions involved are the same and the suits as well as the applications filed under Section 9 of the Madras City Tenants Protection Act, 1921, have been disposed of by a common judgment, these appeals and revisions are heard together and are disposed of by this common judgment.

(3.) The facts, that are necessary for disposal of these appeals and revisions, are as follows: