GNANASEKARAN Vs. SULTAN MOHIDEEN

JUDGEMENT

(1.) With the consent of both sides, all the three revision petitions are taken up for disposal.

(2.) These revision petitions are filed challenging the orders of the Courts below concurrently directing the eviction of the revision petitioners/tenants on the ground of demolition and reconstruction.

(3.) The respondents/landlords filed R.C.O.P.Nos.980, 978 and 979 of 2005 respectively for eviction of the petitioners along with other tenants on the ground of demolition and reconstruction. The petitions were decreed in their favour. Challenging the same, the tenants filed R.C.A.Nos.469, 471 and 470 of 2010 respectively before the appellate authority under the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (for short 'the Act') which were dismissed, confirming the order of the learned Rent Controller.