R JAFFARULLAH Vs. SIVA ALIAS PRADEEP KUMAR

JUDGEMENT

(1.) THIS order shall govern 12 civil revision petitions, namely C. R. P. NPD. Nos. 1918 to 1921 of 2003, 34 to 37 and 256 to 259 of 2004.

(2.) C. R. P. NOS. 256 to 259 of 2004 have arisen from the judgments of the Rent Control Appellate Authority, Mayiladuthurai made in RCA Nos. 18, 16, 17 and 19 of 2003, whereby the orders of eviction passed by the Rent Controller, Sirkali in RCOP Nos. 17, 18, 10 and 9 of 1999 respectively were confirmed. The C. R. P. Nos. 1918 to 1921 of 2003 have arisen from the judgment made by the appellate authority in R. C. A. Nos. 5, 4, 6 and 7 of 2003, which arose from the orders made in E. P. Nos. 15, 14, 16 and 17 of 2001 by the tenants and they were allowed. C. R. P. Nos. 34 to 37 of 2004 have arisen from the judgment of the appellate authority made in RCA Nos. 10, 11, 12 and 13 of 2003, which have arisen from the orders passed by the Rent Controller made in I. A. Nos. 3, 4, 5 and 6 of 2001.

(3.) THE short facts necessary for the disposal of the C. R. P. Nos. 256 to 259 of 2004 can be stated thus: