PERUMAL NAIDU Vs. T V BADRINATH

JUDGEMENT

(1.) THESE Revision Petitions have been filed against the order dated 1. 11. 2002, in R. C. A. Nos. 6 and 8 of 2002 passed by the Rent Control appellate Authority (Principal Sub-Judge, Cuddalore) against the order dated 12. 4. 2002 in RCOP No. 10/1999, on the file of the Rent Controller (Principal district Munsif), Cuddalore, respectively.

(2.) THE tenant is the petitioner in both the revision petitions. He is aggrieved by the common order of the rent control appellate authority dated 1. 11. 2002 made in RCA Nos. 6/2002 and 8/2002.

(3.) HEARD the learned counsel for the petitioners and the learned counsel for the respondent. I have also perused the documents filed in support of their submissions.