(1.) Crp (NPD) No.3277 of 2015 is filed against the order and decreetal order dated 02.02.2013 in RCA No.345 of 2003 on the file of the learned VII Small Causes Court and Rent Control Appellate Authority at Chennai dismissing the said Appeal thereby confirming the order and decreetal order dated 24.02.2003 in RCOP No.1436 of 2000 on the file of the learned X Small Causes Court and Rent Controller at Chennai.
(2.) Crp (NPD) No.1938 of 2016 is filed against the order and decreetal order dated 002013 in M.P.732 of 2010 in RCA No.345 of 2003 on the file of the learned VII Small Causes Court and Rent Control Appellate Authority at Chennai.
(3.) The parties and issues involved in both the Civil Revision Petitions are one and the same and therefore, they are disposed of by this common order.