M VENKATACHALAM Vs. N PALANISAMY THEVAR

JUDGEMENT

(1.) THESE revision petitions are listed today for admission and I heard the learned senior counsel for the petitioners.

(2.) IN view of the fact that the respondent in both the revision petitions are same person and the issues involved are also the same, both the revision petitions are disposed of by this common order.

(3.) THE revision petitioners are the tenants/ respondents in RCOP Nos. 8 and 9 of 2001 on the file of the Rent Controller/district Munsif Court, Tirupur, Coimbatore District, which are filed by the landlord/respondent herein on the ground of denial of title and wilful default under Sections 10 (1) and 10 (2) (i) of the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, hereinafter called as the Act respectively. The Rent Controller allowed the said RCOP Nos. 8 and 9 of 2001 by order dated 20. 06. 2005. Aggrieved by the said orders, the petitioners herein have filed R. C. A. Nos. 3 and 6 of 2006 respectively before the Appellate Authority, which were also dismissed on 30. 10. 2006, hence, the present CRP Nos. 3085 and 3086 of 2007 respectively were filed under Section 25 of the Act.