A.T. KISHORE KUMAR Vs. RAHIMA

JUDGEMENT

(1.) Since the parties in all the three revision petitions are the same and since the three revision petitions have emanated from the very same R.C.O.P.No.2011 of 2015, which was on the file of XIII Small Causes Court at Chennai and further since arguments were advanced in common with reference to the three revision petitions, a common order is passed.

(2.) Heard Mr.R.Lakshmi Narasimhan, learned counsel for the petitioner and Mr.P.Premkumar, learned counsel for the respondent.

(3.) The respondent is the landlord and the revision petitioner is the tenant. For the sake of convenience, the revision petitioner is called as "tenant" and the respondent is called as "landlord".