SHAHUL CHURIDHAR MATERIALS Vs. S.K.BALASINGAM

JUDGEMENT

(1.) The tenants were directed to be vacated in pursuance of proceedings initiated by the respondent as landlord, before the Rent Court and having unsuccessfully challenged the eviction orders before the Rent Tribunal, are the revision petitioners.

(2.) I have heard Mr.E.Ganesh, learned counsel for Mr.N.Manoharan, learned counsel for the revision petitioner/tenant in both the petitions and Mr.K.Kulandaivelu, learned counsel for the respondent/landlord in the current revision petition .

(3.) Brief facts, leading to the present revision petitions, are as follows: