S.K. KALIDOSS CHETTIYAR Vs. A. SIVAPANDIAN

JUDGEMENT

(1.) These Civil Revision Petitions are filed to set aside the judgment and decree dated 05.04.2014 made in R.C.A.Nos.256 and 257 of 2012 in M.P.Nos.82 and 81 of 2012 in M.P.Nos.66 and 65 of 2012 in R.C.O.P.Nos.503 and 502 of 2012 on the file of the VIII Court of Small Causes, Chennai.

(2.) The parties and the issues involved in both the Civil Revision Petitions are one and the same. Therefore, disposed of by this common order.

(3.) The petitioner is landlord and respondent is tenant in R.C.O.P.Nos.503 and 502 of 2012 on the file of the VIII Court of Small Causes, Chennai. According to the respondent, he is running a Tea Stall in the name and style of "Siva Tea Stall" from the year 1992 in the petition premises. The amenities provided by the petitioner/landlord is only electricity service connection and metro water connection to the said portion. The respondent is running the said tea stall after obtaining licence from Chennai Corporation and is paying professional tax. The respondent is paying monthly rent regularly to the petitioner. While so, on 04.02.2012, a fire accident took place and the goods in the shop got damaged. The respondent/tenant renovated the shop and continued running of the tea stall. On 07.02.2012, electricity connection and water service were disconnected. The respondent gave complaint to the Inspector of Police, Ice House Police Station, Chennai. During enquiry, before the police, the petitioner has admitted that he gave a petition to the authority to disconnect the electricity service connection and water connection.