KAMALAM Vs. CITY BOOK CENTER

JUDGEMENT

(1.) Aggrieved by the order of the Rent Control Appellate Authority, Coimbatore dated 10.7.2002 made in R.C.A.No.35 of 2000 remanding the matter to the Rent Controller for fresh disposal, the petitioners-landlord have filed C.R.P.No.1301 of 2002.

(2.) Against the very same common order of the Appellate Authority in R.C.A.No.43 of 2000, the same parties have preferred other C.R.P. Viz., C.R.P.No.1302 of 2002.

(3.) The respondents in both the revisions entered caveat through counsel.