D V P RAJA Vs. A SALEEM

JUDGEMENT

(1.) The revision petitioner / landlord had filed R.C.O.P.No.177 of 2009 seeking eviction of the respondent / tenant on the ground of wilful default and own occupation. The respondent / tenant had filed R.C.O.P.No.255 of 2009 for deposit of rent and R.C.O.P.No.173 of 2010 for restoring the amenities which were provided earlier. The learned Additional Rent Controller had allowed R.C.O.P.No.177 of 2009 filed by the revision petitioner / landlord on the ground of wilful default and own occupation and accordingly, directed the respondent / tenant to vacate the premises. Consequently, the Additional Rent Controller had dismissed both R.C.O.P.Nos.255 of 2009 and 173 of 2010 filed by the respondent / tenant.

(2.) Challenging the common order passed by the learned Additional Rent Controller, the respondent / tenant had filed appeals in R.C.A.Nos.14 to 16 of 2013. The Rent Control Appellate Authority, by way of a common judgment, had allowed all the three appeals, thereby set aside the common order passed by the Additional Rent Controller. Challenging the common judgment passed by the Rent Control Appellate Authority, the revision petitioner / landlord has filed these revision petitions.

(3.) Since the issue involved in all these revision petitions are interrelated to each other, they were heard together and are disposed of by way of this common order.