PERUMAL AND ANR. Vs. TALATH AND ORS.

JUDGEMENT

(1.) C.R.P. No. 2483 of 1993 is against the order in M.P. No. 1933 of 1988 in Eject Suit No. 96 of 1972 dated 28.2.1972, on the file of the II Judge, Small Causes Court, Madras.

(2.) C.R.P. No. 2970 of 1993 is against the order in M.P. No. 1935 of 1988 in Eject Suit No. 97 of 1972, dated 28.2.1992, on the file of the II Judge, Small Causes Court, Madras.

(3.) M.P. Nos. 2933 and 1935 of 1988 were filed by the landlord against the tenant for fixation of the value of the building under Sec. 4(1) of the Tamil Nadu City Tenants Protection Act III of 1922 as Amended by Act 2 of 1980. The said two petitions were ordered by the II Judge, Small Causes Court, Madras, directing the appointment of a Commissioner for the purpose of valuation of the building. Aggrieved by the said orders, the tenants have filed these two civil revision petitions.