P A BALAJI Vs. RAJAKUMARI

JUDGEMENT

(1.) These Civil Revision Petitions are filed against the orders dated 29.10.2014 passed in RCA Nos.449 & 450 of 2013 on the file of the IX Judge, Small Causes Court, Chennai reversing the dismissal order passed in RCOP Nos.431 & 432 of 2011 dated 31.07.2013 on the file of the XI Judge, Small Causes Court, Chennai.

(2.) The petitioners are the tenants and the respondent is the landlady. The respondent filed RCOP Nos.431 & 432 of 2011 for eviction of the petitioners on the ground of wilful default and denial of title.

(3.) Since the respondent and issues involved in both the Civil Revision Petitions are one and the same, these revision petitions are disposed of by this common order.