SIVAKUMAR Vs. SHANMUGHA KUMAR

JUDGEMENT

(1.) The Civil Revision Petition in C.R.P.No.779 of 2016 has been filed by the tenant, challenging the judgment and decree passed in R.C.A.No.4 of 2015 on the file of Sub Court, Tiruppur, reversing the order and decreetal order passed in R.C.O.P.No.15 of 2012 on the file of Rent Controller/District Munsif, Tiruppur.

(2.) The Rent Control Original Petition in R.C.O.P No.15 of 2012 was filed by the respondent/landlord for eviction on the ground of wilful default and the Rent Controller had dismissed the Original Petition, against which, the respondent/landlord preferred an appeal in R.C.A No.4 of 2014 and the Rent Control Appellate Authority had reversed the order, passed by the Rent Controller and ordered eviction, against which, the tenant has filed the above Civil Revision Petition.

(3.) The Civil Revision Petition in C.R.P.No.780 of 2016 has been filed by the tenant, challenging the judgment and decree, passed in R.C.A. No.3 of 2014 on the file of Sub Court, Tiruppur, reversing the order passed in R.C.O.P.No.9 of 2012 on the file of Rent Controller and District Munsif, Tiruppur.