DEEPAK PAREKH Vs. Y UMA MAHESWARI

JUDGEMENT

(1.) C.R.P.Nos.4876, 4878 and 4880 of 2014 are filed against the judgment and decree dated 15.09.2014 made in R.C.A.Nos.586, 584 and 585 of 2013 on the file of the VIII Small Causes Court (Rent Control Appellate Authority), Chennai, confirming the fair and decretal order dated 25.10.2013 made in M.P.Nos.297 to 299 of 2013 in R.C.O.P.Nos.302, 300 and 301 of 2013 on the file of the XII Small Causes Court (Rent Controller), Chennai.

(2.) The issues involved in all the six Civil Revision Petitions are one and the same and hence, they are disposed of by this common order.

(3.) The petitioners in all the six Civil Revision Petitions are tenants and respondents in all the six Civil Revision Petitions are landlords. According to the respondents, the petition premises originally belonged to their parents and their parents settled the respective portions on them by the deed of settlement dated 18.05.2012. The petitioners were tenants under the parents of the respondents. After the settlement in favour of the respondents, the same was intimated to the petitioners requesting them to attorn the tenancy in favour of the respondents. The petitioners did not pay the rents from May 2012 till the date of filing of R.C.O.Ps. Further, the properties are required by the respondents for their own use and occupation. For the above reason, the respondents filed three R.C.O.P.Nos.302, 300 and 301 of 201 Pending said R.C.O.Ps., the respondents filed M.P.Nos.297 to 299 of 2013 in R.C.O.P.Nos.302, 300 and 301 of 2013 under Sections 11(3) and 11(4) of the Tamil Nadu Buildings (Lease and Rent Control) Act, for a direction to the petitioners to pay the monthly rent from May 2012 to May 201