M/S.FRAULIN Vs. S.THILAGAVATHY

JUDGEMENT

(1.) C.R.P(NPD).No.4291 of 2015 arises against the judgment and decree passed in R.C.A.No.41 of 2014 on the file of the VII Judge, Court of Small Causes, Chennai confirming the order of eviction passed in R.C.O.P.No.1581 of 2012 on the file of the XVI Judge, Court of Small Causes, Chennai in respect of the property, which is a residential portion.

(2.) Challenging the order of eviction passed in R.C.A.No.456 of 2014 on the file of the VII Judge, Court of Small Causes, Chennai, reversing the order passed in R.C.O.P.No.1581 of 2012 on the file of the XVI Judge, Court of Small Causes, Chennai, the tenant has filed the Civil Revision Petition in C.R.P.(NPD).No.4292 of 2015. The Rent Control Appellate Authority ordered eviction in respect of non -residential portion also on the ground of own use and occupation.

(3.) Both the Civil Revision Petitions are filed by the tenant. R.C.O.P.No.1581 of 2012 was filed by the landlady for eviction on the ground of own use and occupation in respect of two items of the properties, the 1st item being residential and 2nd item being non -residential.