A C ABRAHAM KINGSLEY Vs. SHANTHI

JUDGEMENT

(1.) THE petitioner has filed these Revision Petitions under Sec.25 of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (hereinafter called 'the Act') against the common judgment dated 5.10.2005 made in R.C.A.Nos.R.C.A.Nos.922, 924, 926, 928 and 930 of 2005, on the file of the VII Small Causes Court, Chennai (Appellate Authority) to set aside the same and confirm the common order dated 1.7.2005 made in M.P.Nos.375, 376, 377, 378 and 268 of 2005 in R.C.O.P.Nos.62,63,64,65 and 67 of 2005, on the file of the XII Court of Small Causes, Chennai.

(2.) AS the dispute involved and the issues raised in all the above Revision Petitions are one and the same, I am disposing off these petitions by this common order. In fact, the learned Rent Control Appellate Authority himself passed a common judgment which is assailed before this court in these Revision Petitions.

(3.) HEARD the learned Senior counsel for the petitioner and the learned counsel for the respondents. I have also perused the documents referred and the judgments cited.