ARUMUGAM Vs. VENKATASUBBA REDDIAR

JUDGEMENT

(1.) THIS order shall govern these five revisions in c. R. P. Nos. 257 to 261 of 2006.

(2.) THE tenants are the revision petitioners herein who challenge the judgments of the Rent Control Appellate Authority namely the principal District Judge, Pondicherry, in RCA Nos. 7 to 11 of 2005 whereby the orders of the Rent Controller of the said place dismissing the petitions in rcop Nos. 80 to 84 of 2001 on the ground of willful default, were reversed by allowing the appeals.

(3.) PENDING the RCOPs, since the tenants averred in the course of their counter that the property belonged to the mother and sister of the first respondent also, and they should have also been added as parties, they also became impleaded as parties to the proceedings. Thereafter, amendment application was filed stating that there was denial of title of the first respondent, and the same must also be taken as a ground.