UMADEVI Vs. LAKSHMI RANGA COMPLEX AND ORS.

JUDGEMENT

(1.) These review applications have been filed by the petitioner against the order dtd. 1/2/2017 passed in C.R.P. (NPD) Nos. 1948 and 1949 of 2009.

(2.) The respondent herein filed C.R.P. (NPD) Nos. 1948 and 1949 of 2009 against the order dtd. 10/2/2009 passed by the learned Rent Control Appellate Authority in R.C.A. Nos. 83 and 84 of 2006. R.C.A. No. 83 of 2006 has been filed against the order of the learned Rent Controller dtd. 3/8/2006 passed in R.C.O.P. No. 208 of 2001. Similarly, R.C.A. No. 84 of 2006 has been filed against the order of the learned Rent Controller passed in R.C.O.P. No. 206 of 2001.

(3.) The petitioner is the tenant and the respondent herein is the landlord. The landlord filed R.C.O.P. No. 206 of 2001 for eviction of the tenant in relation to the premises bearing Door No. 63, Cross Cut Road, Gandhipuram, Coimbatore-12 on the ground of wilful default and owners occupation for carrying out their business. R.C.O.P. No. 208 of 2001 has been filed by the landlord for fixation of fair rent.