BISWAJIT PATI Vs. SURAMI PATI

JUDGEMENT

(1.) Leave granted in both the special leave petitions.

(2.) By consent of the learned advocates of parties, the appeals were finally heard and are being disposed of by this common judgment as common questions for consideration between the same parties arise for our decision in these appeals.

(3.) The common appellant in these appeals is the tenant and common respondents are the heirs of original landlord. The dispute centres round the possession of two rooms belonging to the respondents which were let out tothe appellant by their predecessor-in-interest for running a hotel in Rourkela town situated in District Sundargarh in orissa State. The rent of the premises was fixed at Rs 1000 per month,