N VASUDEVAN Vs. RECOVERY OFFICER DRT II

JUDGEMENT

(1.) BOTH the revisions are filed against the order of the Debt Recovery Tribunal in DRC No. 205 of 2002 in O. A. No. 2014 of 2001 dated 21. 7. 2004 and the revision petitioners are third parties in respect of the proceedings pending before the first respondent, the Recovery Officer DRT-II.

(2.) THE revision petitioner in C. R. P. No. 1821 of 2004, viz. , N. Vasudevan claims that he and his family members have been in possession of the entire second floor of the building and premises bearing door No. 4/10, Balamurugan Street, Parthasarathy Nagar, Vyasarpadi, Chennai-39 as a tenant since 1996 under the defaulter/borrower in D. R. C. No. 205 of 2002.

(3.) THE revision petitioner in C. R. P. No. 1822 of 2004, viz. , T. G. Gurunathan claims that he and his family members have been in possession of the entire ground floor of the building and premises bearing door No. 4/10, Balamurugan Street, Parthasarathy Nagar, Vyasarpadi, Chennai-39 as a tenant since 1996 under the defaulter/borrower in D. R. C. No. 205 of 2002.