GIRDHARILAL CHANDAK Vs. S MEHDI ISPAHANI

JUDGEMENT

(1.) COMMON ORDER The Civil Revision Petition in C.R.P. No. 1509 of 2007 has been filed against the order, dated 26.4.2007 made in E.P. No. 226 of 2007 in R.C.O.P. No. 311 of 2006, in and by which, the learned 11th Judge, Court of Small Causes, Chennai ordered delivery of possession of the petition premises.

(2.) THE Civil Revision Petition in C.R.P. No. 1510 of 2007 has been filed against the order, dated 27.4.2007 made in M.P.S.R. No. 8407 of 2007 in E.P. No. 226 of 2007 in R.C.O.P. No. 311 of 2006, in and by which, the 11th Judge, Small Causes Court, Chennai rejected the petition filed for grant of stay of execution of the order of delivery pending disposal of the appeal before the Appellate Authority.

(3.) THE petitioner is the tenant of the premises situated at Door No. 35, Anna Salai, Chennai-600 002 and the respondents are the landlords of the said premises.