DULCINE EMERENCIANA REGO Vs. LOHITHAKSHA

JUDGEMENT

(1.) ALL these Revision Petitions were filed under Section 115 of CPC to challenge the common order dated 26. 7. 1999 in Revn. (Rent)Petition Nos. 112/93, 111/93 and 16/94 passed by the learned District judge, Dakshina Kannada, Mangalore.

(2.) IN passing the said common order, the learned District Judge had set aside the common order of eviction dated 11. 11. 1993 in HRC No. 128/91, HRC No. 130/91 and hrc No. 129/91 passed by the learned III Additional Civil Judge (Jr. Dn.) Mangalore and further dismissing the said eviction petition filed by the petitioner herein.

(3.) BEFORE proceeding further, I feel it appropriate to narrate the history of litigation between the parties. For convenience, the parties henceforce are referred to as they were arrayed before the Trial court.