P SIVACHANDRAN Vs. M P PURUSHOTHAM

JUDGEMENT

(1.) CIVIL Revision Petition No.285 of 2002 has been filed by the tenant challenging the judgment and decree passed in R.C.A.No.607 of 1996 on the file of Rent Control Appellate Authority (VII Judge, Court of Small Causes), Chennai dated 29.06.2001.

(2.) CIVIL Revision Petition No.477 of 2002 has been filed by the tenant challenging the judgment and decree passed in R.C.A.No.609 of 1996 on the file of Rent Control Appellate Authority (7th Judge, Court of Small Causes), Chennai dated 29.06.2001.

(3.) IT is seen from the records in the revision petitions that, in order to ascertain the plinth area of the premises under the occupation of the tenants, separate engineers were taken by the landlord and tenants and they have submitted their reports separately. IT is not disputed that both the reports of the engineers have not given uniform opinion even with reference to the plinth area.