DANISH AARTHI Vs. M ABDUL KAPOOR

JUDGEMENT

(1.) THESE civil revision petitions are filed challenging the common order dated 21.8.2003 passed in R.C.A.Nos.5 and 6 of 1997 on the file of the learned Subordinate Judge (Appellate Authority), Virudhunagar.

(2.) SINCE both the revision petitions arise from the common order and the dispute in both the revision petitions are between the same parties, both the revision petitions are disposed of by this common order.

(3.) THE learned Rent Controller (District Munsif), Virudhunagar, by order dated 19.2.1997, allowed the eviction petition filed by the petitioner in R.C.O.P.No.13 of 1996 and dismissed the R.C.O.P.No.14 of 1996 filed by the tenant/respondent herein.