G JANAKIRAMAN Vs. G P SAVITHRI

JUDGEMENT

(1.) BOTH the above Civil Revision Petitions are directed against the fair and decretal orders dated 4. 12. 2003 respectively made in c. M. P. Nos. 657 of 2002 and 283 of 2002 in R. C. A. No. 145 of 1997 by the Rent control Appellate Authority (VIII Judge, Small Causes Court), Chennai.

(2.) HEARD the learned counsel for both and perused the materials placed on record.

(3.) ON the other hand, the learned counsel appearing on behalf of the respondents 1 and 2 would dwell on the facts as it has been put forth before the lower court without pleading any new law on the subject and tracing of the same will only be a repetition of the facts already traced and therefore, it is desirable to pass orders in consideration of the materials already made available on record.