G KUMARADOSS Vs. K RAJALINGAM

JUDGEMENT

(1.) THIS order shall govern these two Civil revision petitions.

(2.) THESE Civil Revision petitions were arisen from the order of the VIII Small Causes Court, Chennai made in RCA. Nos. 410 and 413 of 2004 whereby the orders passed by the Rent Controller in RCOP. Nos. 887 and 891 of 2001 were confirmed.

(3.) LEARNED counsel for the petitioner has stated about the relative hardship that the petitioners would lose their entire livelihood as well as their customers and goodwill, if they are thrown out from the petition premises. The petitioner in CRP. No. 745 of 2007 is carrying on electronic goods business and the petitioner in CRP. No. 746 of 2007 is carrying on Gas Stove service business and if they are directed to vacate, hardship would be caused to them. The authorities have not considered all the aspects or any of the aspect of the matter. Hence, both the orders of the authorities below have got to be set aside.