KASI AND ORS. Vs. RAJAM RADHAKRISHNAN AND ORS.

JUDGEMENT

(1.) By this common order all the three Civil Revision Petitions are being disposed. These civil revision petitions have been filed by the respective petitioners-tenants. By the impugned common fair and separate decretal orders, the Rent Control Appellate Court has allowed R.C.A.Nos.679 to 681 of 2007 filed by the respondent/landlady.

(2.) The Respondent/landlady herein had originally filed R.C.O.P.Nos.858 to 862 of 2006 under Sec. 10(2)(i) and 10(3)(e)(i) of the Tamil Nadu Buildings (Lease and Rent Control ) Act 1960to evict the petitioners and two others.

(3.) Petitioners/ Tenants resisted the case of the Respondent/Landlady and disputed the maintainability of the proceedings before the Rent Controller. Respective Petitioners/Tenants however admitted that there was a default from their side but blamed the respondent/landlady for the default inasmuch as she failed to collect the rent periodically.