JAYARAMAN AND ORS. Vs. JOSEPH POUVATCHY

JUDGEMENT

(1.) THE tenants are the petitioners and the landlord is the respondent herein. The present Civil Revision Petitions are filed against the orders made in I.A. No. 109 of 2005 in RCA. No. 31 of 2004 and RCA. No. 31 of 2004 respectively by the Principal District Judge, Pondicherry. For the sake of convenience, the parties are, as per their rank in the Rent control proceedings, referred to in these Civil Revision Petitions.

(2.) FEW facts, which are relevant for consideration herein are as follows :

(3.) HEARD the rival submissions made on both sides and perused the records.