I P HUNSRAJ Vs. G S PANNALAL

JUDGEMENT

(1.) The questions involved in these revision applications are similar and therefore they are disposed by this common order.

(2.) CRP.163/1972 arises out of HRC.11/1967. That is an application filed by the landlord for eviction of the petitioner-tenant. Pending hearing and disposal of the main petition, an order was passed on the 31st of March 1970 by the Court directing the tenant to deposit within one month certain amount which was found to be the arrears of rent due from him. The tenant deposited that amount on the 25th of May, 1970. Thereafter, the landlord filed an application for stopping further proceedings and requesting the Court to direct the tenant to vacate the premises in question. Objections were filed to that application. The learned trial Judge by his order dt.23rd November, 1971, has considered it proper to stop the further proceedings and direct the tenant to vacate the premises in question.

(3.) CRP.164/1972 arises out of HRC.42|1967. In that case also, the application for eviction has been filed and pending hearing of the main matter an order was passed on the 30th of March 1970 to deposit the amount and the tenant deposited that amount on the 25th of May, 1970. An application IA.No.VIII was filed to stop the further proceedings and the trial Judge has passed an order stopping further proceedings and directed the tenant to vacate the premises in question.