R.MANOHARAN Vs. CHANDRALEKHA

JUDGEMENT

(1.) C .R.P(NPD)(MD)No.946 of 2005 has been filed to get set aside the judgment and decree dated 25.07.2005 made in R.C.A.No.13 of 1996 on the file of the Rent Control Appellate Authority, Sub Court, Periyakulam, confirming the judgment and decree dated 27.11.1995 made in R.C.O.P.No.8 of 1995 on the file of the Rent Controller, District Munsif Court, Periyakulam.

(2.) C .R.P(NPD)(MD)No.947 of 2005 has been filed to get set aside the judgment and decree dated 25.07.2005 made in R.C.A.No.11 of 1996 on the file of the Rent Control Appellate Authority, Sub Court, Periyakulam, confirming the judgment and decree dated 27.11.1995 made in R.C.O.P.No.5 of 1995 on the file of the Rent Controller, District Munsif Court, Periyakulam.

(3.) THE parties are referred to hereunder as the landlords and the tenant.