P.KASIRAJAN Vs. CHENNAI OTTERI VATTARA NADAR

JUDGEMENT

(1.) C.R.P.(PD) No.509 of 2019 was filed by tenant against the judgment passed in RCA No.669 of 2017 confirming the order passed in RCOP No.1602 of 2015 on the file of the XI Judge/Rent Controller, Court of Small Causes, Chennai.

(2.) C.R.P.(PD) No.3744 of 2019 was filed by landlord against the judgment passed in RCA No.259 of 2015 reversing the order passed by the learned Rent Controller in RCOP No.595 of 2013 on the file of the XV Judge/Rent Controller, Court of Small Causes, Chennai.

(3.) C.R.P.(PD) Nos.3747 and 3748 of 2019 have been filed by landlord against the judgments passed in RCA Nos.257 of 2015 and 258 of 2015 respectively reversing the order passed in RCOP No.2500 of 2012 on the file of the X Judge/Rent Controller, Court of Small Causes, Chennai.