G SUMARMAL Vs. K RAJATHI AMMAL

JUDGEMENT

(1.) R.P.(Md) No.1933 of 2013 is preferred against the order of Principal Subordinate Judge cum Rent Control Appellate Authority, Madurai in R.C.A.No.70 of 2007, dated 05.06.2013, reversing the order dated 05.03.2007 in R.C.O.P.No.15 of 2003 on the file of the Additional District Munsif cum Rent Controller, Madurai Town.

(2.) C.R.P.(Md) No.1934 of 2013 is preferred against the order of the Principal Subordinate Judge cum Rent Control Appellate Authority, Madurai in R.C.A.No.71 of 2007, dated 05.06.2013, reversing the order dated 05.03.2007 in R.C.O.P.No.327 of 2002 on the file of the Additional District Munsif cum Buildings Rent Controller, Madurai Town.

(3.) R.C.O.P.No.15 of 2003 was filed by the respondent / landlady for eviction on the ground of wilful default, acts of waste and additional accommodation. Though the Rent Controller, Madurai Town, dismissed the petition for eviction, the appellate authority ordered eviction. Aggrieved by the same, the tenant has preferred the civil revision petition. The same tenant is also the revision petitioner in C.R.P.(MD) No.1934 of 201