K.SEKAR Vs. R.PALANIVELU

JUDGEMENT

(1.) ALL the four Civil Revision Petitions are filed by the tenants. In all the Civil Revision Petitions, the respondent is one and the same and he is the landlord.

(2.) C .R.P.(NPD) No. 1620 of 2013 is filed against R.C.A.No. 434 of 2011 whereby the order of the Rent Controller passed in R.C.O.P.No. 234 of 2010 was confirmed. The said R.C.O.P. No. 234 of 2010 was filed by the respondent herein against the petitioner herein seeking for eviction on the grounds of demolition and reconstruction and wilful default. The learned Rent Controller allowed the petition on both grounds.

(3.) C .R.P.(NPD) No. 1622 of 2013 is filed against R.C.A.No. 581 of 2011 whereby the appellate court reversed the finding of the learned Rent Controller and allowed the appeal filed by the landlord and ordered eviction. The said appeal arises against an order made in R.C.O.P.No. 317 of 2010 filed by the respondent herein seeking for eviction of the petitioner herein in respect of the other portion of the same building on the grounds of demolitions and reconstruction and wilful default. The learned Rent Controller dismissed the application on both the grounds which came to be reversed by the Appellate Court as stated supra.