DR. MOHAMMED EHSAN Vs. MOHAMMED ISMAIL & ANOTHER

JUDGEMENT

(1.) - Heard Sri M. Basith Ali Yavar, learned counsel for the petitioner and Sri Ali Farooque, learned counsel for the respondents.

(2.) These three Revision Petitions arise between the same parties in respect of the same premises. Therefore, they are being decided together.

(3.) The petitioner in these three Revision Petitions is the tenant of the respondents. The lease commenced in the year 1997 and initial rent was Rs. 1300.00 per month exclusive of water and electricity charges.