D. SELVAM Vs. K. SHANMUGAM

JUDGEMENT

(1.) THE tenant is the revision petitioner herein. The respondent is the landlord. The tenant has filed CRP No. 2509 of 2013 against the Order dated 06.03.2013 passed in R.C.A. No. 1242 of 2005 on the file of VII Small Causes Judge, Chennai confirming the Order dated 21.10.2005 passed in M.P. No. 512 of 2005 in RCOP No. 1100 of 2005 on the file of the XIV Small Causes Judge, Chennai.

(2.) THE tenant has filed the second case in CRP No. 2510 of 2013 against the Order and Decree dated 06.03.2013 passed in R.C.A. No. 1317 of 2005 by the learned VII Small Causes Judge, Chennai confirming the Order dated 23.11.2005 passed in RCOP No. 1679 of 2005 on the file of the XIV Small Causes Judge, Chennai.

(3.) BY consent of counsel for both sides, the Civil Revision Petitions are taken up for final disposal.