CHELLAPPAN Vs. K.R.RAVI

JUDGEMENT

(1.) Civil Revision Petition No. 3666/2013 arises against the judgment and decree passed in R.C.A. No. 4 of 2010 on the file of Rent Control Appellate Authority (Sub Court), Vellore confirming the order passed in R.C.O.P. No. 4 of 2009 on the file of the Rent Controller (Principal District Munsif), Katpadi.

(2.) Civil Revision Petition No. 3667/2013 arises against the judgment and decree passed in R.C.A. No. 6 of 2010 on the file of Rent Control Appellate Authority (Sub Court), Vellore confirming the order passed in R.C.O.P. No. 6 of 2009 on the file of the Rent Controller (Principal District Munsif), Katpadi.

(3.) Civil Revision Petition No. 3668/2013 arises against the judgment and decree passed in R.C.A. No. 7 of 2010 on the file of Rent Control Appellate Authority (Sub Court), Vellore confirming the order passed in R.C.O.P. No. 8 of 2009 on the file of the Rent Controller (Principal District Munsif), Katpadi.