K C KANAIYAPPAN Vs. YANTRAPATI VENKATA

JUDGEMENT

(1.) By a composite order, these two revision petitions could be disposed of.

(2.) Aggrieved against an order by the Appellate Court which confirmed the. order of the Rent Court in part, these revision petitions are preferred by the tenant, under the following circumstances;

(3.) The respondent-landlord filed the eviction petition on three counts - (1) wilful default in payment of rent, (2) additional accommodation is required for the expansion of the existing business in a part of the building and (3) act of waste. Only on later two counts the Rent Court allowed the eviction. So, two appeals, one by the landlord and the other by the tenant, were filed which were disposed of by a common order resulting in dismissal of the appeal preferted by the tenant and allowing the, appeal preferred by the landlord. Hence these revision petitions