V JEYAPRAKASAM Vs. G GOPALAKRISHNAN

JUDGEMENT

(1.) Since all these Civil Revision Petitions are connected on facts and law, they are tagged together and common arguments have been heard and are being disposed of by this common order.

(2.) This matter arises out of landlord-tenant dispute.

(3.) Canvassing the correctness of the remand order passed by the learned Rent Control Appellate Authority (Principal Subordinate Judge), Tiruchirappalli these three Civil Revision Petitions have been filed by the landlord.