(1.) All these civil revision petitions are disposed of by this common order, since the issue involved in these cases is common, the landlord is the same in all the cases and all the premises form part of one property.
(2.) The facts of the case, which are necessary for disposal of these revision petitions, are as follows:
(3.) It is the case of the revision petitioners that the respondents-tenants paid rents upto November, 1993. The 1st revision petitioner demanded the respondents-tenants to vacate the premises in November, 1993 for her personal occupation, then the respondents-tenants stopped paying rents and filed O.S.No.1314 of 1993 on the file of the IV Additional Junior Civil Judge, Visakhapatnam for permanent injunction restraining the revision petitioners from evicting the tenants except under due process of law. It is also stated that the 1st revision petitioner is having two daughters who are residing elsewhere and she required the premises for her accommodation and also for her daughters. Hence, sought for eviction of the respondents herein-tenants.
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