DEEPA PRASAD Vs. HAFSA ZAINUDDIN

JUDGEMENT

(1.) Since the issues involved in all the Civil Revision Petitions are one and the same, all the applications, filed before the Rent Control Appellate Authority, were disposed of by common order, all the above Civil Revision Petitions are disposed of by this Common Order.

(2.) The petitioners are the tenants and the respondents are the landlords. The landlords filed Rent Control Original Petitions for eviction on the ground of wilful default and denial of title. The tenants filed their counter in the Rent Control Original Petitions and contested the petitions, contending that the landlords are not the owners of the property and that, they are paying the monthly rents to one Aisha Zainuddin, who was examined as R.W.2, before the Rent Controller.

(3.) The Rent Controller, taking into consideration the oral and documentary evidences, let in by the parties, ordered eviction in all the Rent Control Original Petition Nos.1236, 1237, 1239, 1240, 1241, 1242, 1243, 1244, 1245, 1246, 1247, 1249, 1251, 1252, 1253, 1254, 1255, 1256 and 1257 of 2009 on the file of Rent Controller/X Judge, Court of Small Causes, Chennai. Against the order of eviction, passed by the Rent Controller, the tenants preferred Rent Control Appeals in R.C.A.Nos. 547, 548, 549, 551, 552, 554, 555, 556, 558, 559, 560, 561 and 562 of 2014 on the file of Rent Control Appellate Authority/VII Judge, Court of Small Causes, Chennai.