KOMALAVALLI Vs. VEENA MADHUSUDHAN

JUDGEMENT

(1.) C.R.P.(NPD).No.3679 of 2015 has been filed challenging the judgment and decree dated 17.07.2014 made in R.C.A.No.12 of 2012 on the file of the II Additional Subordinate Judge, Coimbatore confirming the fair and decreetal order dated 09.01.2012 in R.C.O.P.No.35 of 2007 on the file of the Rent Controller (Principal District Munsif), Coimbatore, wherein the fair rent has been fixed as Rs.7830/- per month, against the contractual rent of Rs.300/- per month.

(2.) C.R.P.(NPD).No.3680 of 2015 has been filed challenging the judgment and decree dated 17.07.2014 made in R.C.A.No.31 of 2012 on the file of the II Additional Subordinate Judge, Coimbatore reversing the fair and decreetal order dated 09.01.2012 in R.C.O.P.No.45 of 2007 on the file of the Rent Controller (Principal District Munsif), Coimbatore, wherein eviction was ordered on the ground of willful default.

(3.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.