RAJALAKSHMI Vs. YASMIN FATHIMA BEEVI

JUDGEMENT

(1.) The revision petitioner herein is the tenant and the respondent herein is the landlord. Originally, the landlord had filed R.C.O.P.No.7 of 2010 seeking to evict the tenant on the ground of wilful default and also for own use and occupation. The tenant had also filed R.C.O.P.No.8 of 2010 seeking permission to deposit the rent amount. The learned Rent Controller had allowed R.C.O.P.No.7 of 2010 filed by the landlord only on the ground of wilful default and accordingly, directed the tenant to vacate the premises. Consequently, the Rent Controller had dismissed R.C.O.P.No.8 of 2010 filed by the tenant.

(2.) Challenging the common order passed by the learned Rent Controller, the tenant had filed appeals in R.C.A.Nos.3 and 5 of 2011. The Rent Control Appellate Authority, by way of common judgment, dated 07.03.2012 had dismissed both the appeals, confirming the common order passed by the Rent Controller. Challenging the common judgment passed by the Rent Control Appellate Authority, the tenant has filed these revision petitions.

(3.) Since the issue involved in both the revision petitions are interrelated to each other, they were heard together and are disposed of by way of this common order.