KAMAKSHI Vs. KARPAGAM

JUDGEMENT

(1.) The Civil Revision Petition has been filed petitioner/tenant against the order dated 11.07.2000 passed in R.C.A.No.20/2000 by the learned Appellate Authority (Principal Subordinate Judge), Tiruchirappalli, confirming the order dated 10.02.1995 passed in RCOP.No.19 of 1993 by the learned Rent Controller (DMC), Pudukkottai.

(2.) The Second Appeal in S.A.No.466 of 2003 is filed by the appellant/tenant against the Judgment dated 03.10.2002 passed in A.S.No.19/2002 by the learned Additional District Judge cum Chief Judicial Magistrate, Pudukottai, confirming the Judgement dated 26.11996 passed in O.S.No.666 of 1993 by the learned Principal District Munsif, Pudukkottai.

(3.) The Second Appeal in S.A.No.1113 of 2003 is filed against the Judgment dated 26.09.2001 passed in A.S.No.150 of 2000 by the learned Principal District Judge, Pudukkottai confirming the Judgement dated 11.07.2000 passed in O.S.No.139 of 2000 by the learned Subordinate Judge, Tiruchirappalli.