BALAKRISHNA SADASHIV SUVARE Vs. AMRUTKUMBH CONSTRUCTION PVT. LTD.

JUDGEMENT

(1.) W.P.Nos.109636 and 109637 of 2016 are filed by the petitioner in HRC Appeal No. 18/2016 challenging the order, dated 10-08-2016 passed by the VIII Additional District and Sessions Judge, Belagavi, in the aforesaid HRC Appeal No. 18/2016 as per Annexure 'H'. Whereas W.P.Nos.109634 and 109635 of 2016 are filed by the petitioners in HRC Appeal No. 17/2016 challenging the order, dated 10-08-2016 passed by the VIII Additional District and Sessions Judge, Belagavi, in the aforesaid HRC Appeal No. 17/2016 as per Annexure 'H'.

(2.) The issue involved in all these petitions being one and the same, with the consent of the learned Counsel appearing for the parties, they are heard together and disposed of by this common order.

(3.) It is to be noted that petitions filed by the petitioners challenging the eviction orders passed by the Trial Court before the VIII Additional District and Sessions Judge, Belagavi, are wrongly described as HRC Appeal instead of HRC Petition. Therefore, they are herein after referred to as HRC Revision Petitions.