V NATARAJAN Vs. P MANI

JUDGEMENT

(1.) THIS order shall govern the following four revisions namely CRP Nos. 477/93, 3486/95 and 2027 and 2047/98. All these revisions have arisen as follows.

(2.) THE landlords filed RCOP No. 2032/86 on the ground of own use and occupation against the tenant mentioned therein. The said RCOP on enquiry was allowed. The tenant took it on appeal in RCA No. 310/89 before the appellate authority namely the VII Judge, Court of Small Causes, Madras. On enquiry, the same was allowed. Then, the landlords have brought forth the revision in CRP No. 477/93.

(3.) RCOP No. 2087/89 was filed by the petitioners therein who were the landlords. They filed the said petition for eviction on the ground of own use and occupation. On enquiry, the same was allowed. The aggrieved tenants took it on appeal in RCA No. 878/92, and on enquiry, the same was allowed. Then, there arose a revision in CRP No. 3486/95 at the instance of the landlords.