Misra, J. - (1.) Leave granted.
(2.) The aforesaid appeals raise common questions except few others in individual cases, which we shall be referring hence are being disposed of by means of this common judgment.
(3.) The questions up for consideration in these appeals are namely: i) Whether the landlady could exclusively get a decree under Section 10(3)(c) of the Tamil Nadu Buildings (Lease and Rent Control Act) 1960 (hereinafter referred to as 'the Act') when she did not press her relief under Section 14(1)(b), on the facts and circumstances of this case ii) Whether landlady initially filing petition under Section 14(1)(b) of the aforesaid Act then could she by way of an amendment introduce Section 10(3)(c) without making necessary pleadings iii) What would be the true meaning of the word 'building' used in clause (c) of sub-section (3) of Section 10 of the Act ;