N S DOSHI AND COMPANY Vs. P GANESAN

JUDGEMENT

(1.) THESE three revision petitions have been filed against the common judgment in R.C.A. Nos. 42 of 1984, 43 of 1984 and 44 of 1984, on the file of the Appellate Authority, Court of Small Causes at Madras.

(2.) THE revision petitioner in all these revision petitions is a firm, which is a tenant in occupation of three portions in the suit premises, bearing door No.260, Waltax Road, Madras-3, belonging to the respondent herein. THE respondent landlord filed petitions in R.C.O.P. Nos. 3305 of 1982, 3306 of 1982 and 3307 of 1982, on the file of the Rent Controller, Madras for eviction for the respondent firm on the ground that he required the premises for personal occupation. THE respondent firm resisted the applications on various grounds. On consideration of the evidence adduced by the parties, the learned Rent Controller passed orders against the tenant. As against the said order the respondent firm preferred these appeals in R.C.A.Nos.42 of 1984, 43 of 1984 and 44 of 1984, which were also dismissed by the Appellate Authority confirming the finding of the learned Rent Controller. Aggrieved against the said orders, the respondent firm preferred the above revision petitioners.