VAGARAM PATEL Vs. K C SIVAKARAN

JUDGEMENT

(1.) CRP (NPD)No.761 of 2015 arises out of the order passed by the Rent Control Appellate Authority in RCA No.18 of 2013, confirming the order of the Rent Controller in RCOP No.27 of 2010, dated 12.08.2013.

(2.) CRP(NPD)No.762 of 2015 is directed against the order of the Rent Control Appellate Authority, Erode in RCA No.17 of 2013, confirming the order of the Rent Controller, Erode, passed in RCOP No.24 of 2010, dated 12.08.2013.

(3.) The tenant is the petitioner in both the revision petitions. The petitioner filed RCOP No.24 of 2010 before the Rent Controller (Principal District Munsif, Erode) under section 8(5) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960.