V SUBRAMANIAN; N RAMDOSS Vs. J MURALISHANKAR

JUDGEMENT

(1.) Both the revision petitioners, who are the tenants, filed these two Civil Revision Petitions against the judgments passed by the Rent Control Appellate Authority/Subordinate Court, Mannargudi, wherein confirmed the fair and decretal orders of the Rent Controller/District Munsif, Mannargudi.

(2.) For the sake of convenience, the petitioner/landlord in both RCOPs are referred as respondent and the respondents/tenants in both RCOPs are referred as revision petitioners hereafter.

(3.) With consent of both side counsels, both the Civil Revision Petitions are taken up jointly for consideration.