R SOHANLAL JAIN Vs. M CHANNAPPA

JUDGEMENT

(1.) SINCE the petitioner-tenant and the respondent-landlord are the same in these revision petitions, with the consent of learned counsel appearing for the parties, these revision petitions are taken up together for hearing and disposed of by this common order.

(2.) IN the course of this order, the petitioner and the respondent will be referred to as the tenant and landlord respectively.

(3.) A few facts that may be relevant for the disposal of these revision petitions, may be set out as hereunder: