RAJAMMAL (DIED) Vs. SRIJA

JUDGEMENT

(1.) These Civil Revision Petitions have been filed against the fair and decretal order passed in R.C.A.Nos.32 and 31 of 2004 dated 23.06.2010 on the file of the Principal Sub-Court, Nagercoil confirming the fair and decretal order passed in R.C.O.P.Nos.1 of 2002 and 42 of 2001 dated 13.09.2004 on the file of the Rent Control Tribunal (1st Additional District Munsif Court), Nagercoil.

(2.) Since the issue involved in both the Civil Revision Petitions are inter-connected to each other, both are taken up together and a common order is passed.

(3.) For the sake of convenience, the parties are referred to as per the rank mentioned in this Civil Revision Petition. The petitioners herein are the tenants under the respondents herein, who are the respondents 1 to 3 in C.R.P.(MD).No.1127 of 2011.