MARIAMMAL AND ORS. Vs. NARAYANAN

JUDGEMENT

(1.) The tenants are the revision petitioners in both the revisions.

(2.) R.C.O.P. No. 20 is filed by the landlord for eviction on the ground of owners occupation which was allowed by the Rent Controller and on appeal in R.C.A. No. 34 of 2004, the same was confirmed.

(3.) R.C.O.P. No. 3 of 2004 was filed by the landlord on the ground of willful default and demolition and reconstruction which was allowed by the Rent Controller and on appeal in R.C.A. No. 33 of 2004, the same was confirmed.