- (1.) The civil revision petitions arise out of the Rent Control proceedings in R.C.C. No.27 of 2000 on the file of Rent Controller-cum-Principal Junior Civil Judge, Eluru, West Gpdavari District, dated 6-11-2003.
(2.) The petitioner in C.R.P. No.2560 of 2004 is the tenant and the petitioner in C.R.P. No.3078 of 2005 is the landlady.
(3.) For the sake of convenience, the parties hereinafter be referred to as "the landlady" and "the tenant".;