UMAKANTH PADHI Vs. POORNACHANDRA PADHI

JUDGEMENT

(1.) Heard the learned Counsel appearing for the Petitioner and the Respondent.

(2.) C.R.P. No. 2259 of 2009 is filed by the tenant against the judgment and decree dated 01.05.2009 in R.C.A. No. 1 of 2009 passed by the Senior Civil Judge, Parvathipuram, Vizianagaram District confirming the order passed by the Rent Controller-cum-Principal Junior Civil Judge, Parvathipuram in R.C.C. No. 2 of 2006.

(3.) C.R.P. No. 4900 of 2009 is also filed by the tenant against the order dated 06.10.2010 in E.A. No. 190 of 2010 in E.P. No. 1 of 2009 in R.C.C. No. 2 of 2006 passed by the Rent Controller-cum-Principal Junior Civil Judge, Parvathipuram.